SUNDARI Vs. STATE

JUDGEMENT

(1.) THIS Revision has been preferred by P.W.1 challenging the judgment of acquittal passed by the learned Judicial Magistrate No,1, Namakkal, in C.C. No.128 of 1998 by the judgment dated 21.2.2002 acquitting the Second Respondent herein who has been arrayed as A4 before the Trial Court for the offences under Sections 406 and 498-A, IPC and under Section 4 of the Dowry Prohibition Act.

(2.) THE case of the prosecution is that P.W.1 is the wife of A1 as they have got married on 24.5.1995. At the time of marriage, the father of P.W.1 has given 75 sovereign of jewellery and rupees one lakh and also given household articles as -Seervarisai-. A1 was working in a private school and they were living as joint family. A2 and A3 are the parents of A1. A4 is the brother of A1.

(3.) P.W.2, father of P.W.1, has spoken to about the cruel treatment meted out of his daughter, P.W.1, and narrated the other events and he also has come forward with the same version as that of P.W.1,. P.W.3, who is the brother-in-law of P.W.1, has also spoken to about the ill-treatment caused to P.W.1 by her in-laws. P.Ws.5 and 6, the neighbours, have also spoken to about P.W.1 complaining to them about the conduct of her husband and others.