THANGAMMAL Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision is directed against the order dated 11. 01. 2005, made in Crl. M. P. No. 3 of 2004 in C. A. No. 43 of 2004 on the file of Additional District Sessions Court " cum - Fast Track Court No. III, dharapuram. The revision petitioners 1 to 3 were accused and the 4th revision petitioner is the defacto complainant before the Trial Court. The first and second revision petitioners are the mother-in-law and the father-in-law of the 4th respondent. The 3rd respondent is the husband of the 4th respondent. On the complaint lodged by the 4th petitioner/defacto complainant a case in S. T. C no. 310/03 under Section 498-A and Section 4 of Dowry Prohibition Act was taken on file of the Judicial Magistrate, Kangayam.

(2.) BASED on the oral and documentary evidence and upon hearing the arguments on either side, the learned Trial Court convicted the petitioners 1 to 3. Being aggrieved against the said order of conviction, they preferred an appeal before the Additional District and Sessions Court " cum - Fast Track Court No. III, Dharapuram. When the appeal is pending before the Additional District Sessions Court, the 4th petitioner/defacto complainant, filed a petition for compounding the offence on the ground that she is now leaving with her husband and also with the 1st and 2nd respondents.

(3.) MR. C. Prakasam, learned counsel appearing for the petitioners contended that it is a matrimonial matter, though there was allegation of dowry harassment by the 4th petitioner/defacto complainant against her husband and her in-laws. Subsequently, the parties have settled the dispute among themselves and the 4th petitioner is also living peacefully with her husband and other family members. If the matter is not compounded, even it may affect the peaceful life of the fourth respondent, at her matrimony home.