JAYANTI PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Srivastava, learned counsel for the revisionists and the learned AGA for the State.

(2.) This revision has been filed by revisionists namely Jayanti Prasad, Rajesh Kumar @ Rakesh Kumar Gupta, Smt. Mando Devi, Virendra Kumar Gupta and Smt. Bhama @ Manjoo against order dated 1.9.1997 passed by Sri Anil Kumar, Judicial Magistrate III, Bareilly in Criminal Case No. 414 of 1997(State vs. Anil Kumar Gupta & others), Crime No. 297/93 under Section 498-A IPC and 3/4 Dowry Prohibition Act, Police Station Fatehganj East, District Bareilly whereby charges have been framed against revisionists and Anil Kumar Gupta, husband of opposite party No.2/informant.

(3.) Opposite party No.2/informant lodged an FIR dated 10.12.1993 stating therein that marriage of opposite party no.2/informant was solemnized with accused Anil Kumar Gupta, son of revisionist No.1 Jayanti Prasad on 4.5.1992. Revisionists demanded Rs.40,000/-, scooter and Maruti as dowry in second Bidai. Her husband had gone back to Fatehganj on 3.12.1993. On 5.12.1993 her father-in-law took her from Bareilly to Fatehganj. On the next day, above revisionists and her husband beat her with slippers in the field situated across the railway line and took her to the police station. The revisionists again demanded Rs.40,000/- and share in the house of her father. They snatched her ornaments from her. The revisionists also poured kerosene oil on her body and attempted to kill her. On this FIR, charge-sheet was submitted by the police after investigation. Court below has taken cognizance and framed charges against above revisionists and husband Anil Kumar Gupta.