RIYASAT ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an application for revision against the judgment and order dt. 31-8-1990 passed by the Sessions Judge, Budaun, in Criminal Revision No. 95 of 1990 (Smt. Rashida Begum v. Riyasat Ali).

(2.) A complaint under Ss. 323, 149, 406, 504 and 506, I. P.C. was filed by Riyasat Ali (the applicant) against Smt. Rashida Begum.

(3.) The case of the complainant was that he was married to Smt. Rashida Begum, daughter of Badrul Hasan. Upon the advice of his wife and in-laws, Riyasat Ali had taken separate residence from his parents. He also deposited Rs. 10000.00, 10 tolas of gold and 11/2 kgs silver ornaments with his in-laws. The entrustment of the money and ornaments was only by way of security On 21-10-1989, Riyasat Ali went to his in-laws to demand the money and ornaments. He was asked to come back on the next evening. When he went again on the next evening, his in-laws refused to return the money and ornaments and gave him a cane beating. His brothers Ibadat Ali and Fasahat Ali and witnesses Dulch Khan and Dilawar Khan came there. Badrul Hasan, Rahat and Farhat had assaulted the complainant and Smt. Rashida Begum had abetted and sided with them.