ANBALAGAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the judgment passed in C.A. No. 2 of 2009 on the file of the Additional Sessions Judge/Fast Track Court No.2, Ranipet, Vellore, the petitioner herein has filed this Revision to set aside the same.

(2.) On 25.10.2001 one Ganga, the defacto complainant/2nd respondent herein got married with the petitioner herein. At the time of the marriage, the petitioner demanded cash of Rs.3,00,000/- and 50 sovereigns of gold jewells as dowry from the parents of the defacto complainant. After solemnisation of the marriage, within a period of six months, the present petitioner had ill treated his wife/2nd respondent and further demanded 20 sovereigns of gold and a TATA Sumo car, for which she was assaulted by the petitioner. Due to the harrassment made by the petitioner, the defacto complainant had left the matrimonial home and lodged a compliant before the the Inspector of police, All Women Police Station, Ranipet, due to which a case has been registered against the petitioner in Crime No. 12 of 2004 for the offences under Section 498 (A) IPC and Sec.4 of Dowry Prohibition Act.

(3.) After completion of the investigation, final report has been filed before the Judicial Magistrate No.II, Wallajha and the same was taken on file in C.C. No. 197 of 2004. After adopting all procedures laid in the code of Criminal Procedure, the learned Judicial Magistrate No.II, Wallajapet had convicted the petitioner for the offences under Section 498 (A) IPC and Sec.4 of Dowry Prohibition Act and sentenced him to undergo two years rigorous imprisonment and and to pay fine of Rs.400/- for each offence.