ARUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this revision application the revision applicant has challenged the legality, propriety and correctness of the impugned judgment and order passed by the learned Additional Chief Judicial Magistrate, Nagpur on 9/11/2001 in Regular Criminal Case No. 12/1998 and confirmation thereof by Sessions Judge, Nagpur in Criminal Appeal No. 96/2001.

(2.) Heard the learned Advocate for the revision applicant and the learned A. P. P. for the respondent.

(3.) It is submitted on behalf of the revision applicant that the alleged incident of demand of dowry is stated to have occurred on 28/3/1997 but F.I.R. in respect thereof was lodged on 13/6/1997 after the delay of three months. It is further contended that the prosecution had suffered from very material improvements in its stages. The earlier charge was framed on 12/6/2000 at Exh. 15 which reads as follows -