STATE Vs. RADHAKRISHNAN

JUDGEMENT

(1.) - The Criminal Appeal is preferred by the State against the order of acquittal passed by the learned Judicial Magistrate, Eraniel in C.C. No. 82 of 1989. The Criminal Revision Case is preferred by P.W.1, the complainant in that case, against the order of acquittal.

(2.) The charges against the respondents/accused are that the witness Pushpam was subjected to ill-treatment and dowry harassment on 19-7-1988 and that they are liable to be punished for an offence under Section 498-A, IPC. The second charge against the accused is that they demanded Pushpam to bring Rs. 15,000/- as dowry and therefore, they are liable to be punished under Section 4(1) of the Dowry Prohibition Act. The third charge against the accused is that in the same transaction, the accused removed jewels worn by Pushpam for the purpose of marriage of sister of first accused and that they are liable to be punished for an offence under Section 406, IPC. The accused denied the above charges.

(3.) To substantiate the charges the prosecution has examined P.Ws. 1 to 15 and marked Exs. P-i to P-S.