KRISHNAVENI Vs. RAJENDRAN

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order passed by the Judicial Magistrate I, Erode, in C.C.No.330/2010, dtd. 5/1/2015, acquitting the respondents [A1, A2 and A4] from all charges and setting them at liberty u/s.248(1) Cr.P.C.

(2.) The appellant filed the private complaint on the ground that she got married to A1 on 21/2/1986 and after the marriage, she was living with A1 in a joint family. A3 and A4 are the father-in-law and mother-in-law of the appellant. It is alleged that A1 to A3 harassed the appellant demanding dowry. At one stage, the appellant was sent back to her parents house and she started living with her parents.

(3.) The further case of the appellant is that in the year 2008, she came to know that A1 had a child and on enquiry, she was informed that the child born to A1 was through a marriage that was conducted between A1 and A2 and the child was born to A1 and A2 on 1/9/2003. When this was questioned by the appellant, she is said to have been abused and threatened by A1 to A4. Under these circumstances, the private complaint came to be filed by the appellant against the accused persons. According to the appellant, A1 and A2 committed offence u/s.494 IPC and A3 and A4 have committed offence u/s.494 r/w 34 IPC.