NEELA Vs. STATE

JUDGEMENT

(1.) REVISION filed under Sections 397 and 401 Cr.P.C., against the judgment dated 10.10.2005 made in C.A.No.176 of 2004 on the file of the Additional District-Cum-Sessions Court (Fast Track Court) Vellore, confirming the judgment dated 16.12.2004 made in C.C.No,283 of 2004 by the District Munsif-cum-Judicial Magistrate, Arcot.)This Criminal REVISION Case filed under Sections 397 and 401 Cr.P.C. is directed against the judgment of the learned Additional District-cum-Sessions Judge (Fast Track Court), Vellore, dated 10.10.2005 made in C.A.No.176 of 2004 on the file of the said court, confirming the judgment of conviction and order of sentence passed by the learned District Munsif-cum-Judicial Magistrate, Arcot dated 16.12.2004 made in C.C.No,283 of 2003.

(2.) A case was registered on the file of All Women Police Station, Ranipet in Crime NO.7 of 2003 on the said police station against the petitioners 1 and 2 in the criminal revision case for alleged offences punishable under Section 498(A) IPC and Section 4 of Dowry Prohibition Act. The said case was registered based on the complaint of P.W.1 - Tmt.Sowndari, who is none other than the wife of the second petitioner/second accused. The first petitioner/first accused is the mother of the second petitioner/second accused. P.W.2 and P.W.3 are the parents of P.W.1. P.W.5 is the brother of P.W.1. The said case was registered as Crime No,7 of 2003 by the Sub-Inspector of Police, All Women Police Station, Ranipet who was examined as P.W. 9. The Inspector of Police, All Women Police Station, Ranipet who was examined as P.W.10, conducted the investigation and submitted the final report alleging commission of offences punishable under the above said penal provisions. The final report submitted by P.W.10 was taken on file by the District Munsif-cum-Judicial Magistrate, Arcot as C.C.No,283 of 2003 on the file of the said court.

(3.) THIS court heard the submissions made by Mr.N.Subbarayalu, learned counsel appearing for the petitioners and by Mr.R.Muniapparaj, learned Government Advocate (Crl.Side) representing the respondent police. The materials available on record were also perused.