SASIREKA Vs. GOVINDARAJAN

JUDGEMENT

(1.) THIS revision has been preferred against the judgment of the learned Sessions Judge, Nilgiris, in C. A. No. 16 of 2003, which had arisen out of the judgment in C. C. No. 6 of 2002 on the file of the Judicial Magistrate, ootacamund. The accused faced a charge under section 498a & 494 IPC and under Section 4 of Dowry Prohibition Act.

(2.) THE trial Court after taking cognizance of the offence had issued summons and on appearance of the accused furnished copies under section 207 Cr. P. C. , and when charges were framed and questioned, the accused pleaded not guilty.

(3.) P. W. 2 is the mother of P. W. 1. She would depose that at the time of marriage between the accused and P. W. 1, she had presented 21 sovereigns of jewels and that they lived together at Muthorai Palada and that p. W. 1 had often complained to her about the dowry harassment meeted out by her at the hands of the accused and that on 15. 3. 2001 the accused had approached p. W. 1 and left her in his house by stating that only if she brings Rs. 1,00,000/-she can enter into his house. He would further depose that one day the accused had through phone demanded Rs. 1,00,000/- towards dowry and that his daughter p. W. 1 has preferred the complaint with the police.