SELVAKANI Vs. SELVAM

JUDGEMENT

(1.) The criminal revision case is filed by P.W.1 in the case who had given a complaint against the accused for an alleged offence punishable under Section 498-A of the Indian Penal Code.

(2.) According to the complainant (P.W. 1) the first accused is her husband, second accused is her father-in-law, third accused is her mother-in-law, fourth accused is the brother of the first accused and fifth accused is the wife of the fourth accused. According to the complainant after her marriage with first accused he demanded her to a sum of Rs. 3,000 from her parents and her father (P.W. 2.) gave that amount to them and again later they demanded another sum of Rs. 10,000 to be obtained from the parents for P.W.1 and they also threatened her saying that they would pour kerosene and set fire to her if the amount is not brought. On these allegations she gave a complaint to the police on 27.7.1988 and the police after investigation filed the charge sheet. The accused denied the charge.

(3.) The learned Judicial Magistrate, Valliyoor, who tried the case, on consideration of the evidence came to the conclusion that even though the accused have denied that P.W. 1 was married to first accused there is no evidence to prove the marriage, and further that there is no evidence to prove the alleged harassment of demand of dowry. On these findings the learned Magistrate found the accused not guilty of the charge and therefore he acquitted them. It is against this order of acquittal P.W.1 has filed this criminal revision case. The State has not filed any appeal.