TAULE RAM Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferred against the order dated 26.05.2014 passed by Chief Judicial Magistrate, Court No. 2, Pilibhit.

(2.) Brief facts are that the opposite party no. 2 was married with Chatanya Swaroop on 02.03.2008. Her father gave her certain gifts and dowry on her marriage. She has two daughters namely Km. Kajal and Km. Payal and her husband has since died. She many times demanded her 'Stridhan' from the accused Taularam, Munni Devi, Yogendra Pal, Munni Devi, Rinku and Rambeti but they refused to return back her 'Stridhan'. Hence the complaint has presented.

(3.) The complainant has examined herself under Section 200 Cr.P.C. and the witnesses Amar Singh and Nattho Devi were examined as PW-1 and PW-2 respectively under Section 202 Cr.P.C. and some documentary evidences were also filed in inquiry under Section 202 Cr.P.C.