GAMBHIR RAJARAM CHAUDHARI Vs. NIRMALA

JUDGEMENT

(1.) BY this application the applicants seek a relief of quashing and setting aside the judgment and order passed by the Judicial Magistrate, First class, Muktainagar in Regular Criminal Case No. 51 of 1998 by acquitting them of an offence punishable under section 498-A read with section 34 of the Indian penal Code.

(2.) THE applicants were convicted and sentenced for an offence punishable under section 498-A read with section 34 of the Indian Penal Code. The applicants No. 1 to 3 are the father-in-law, mother-in-law and brother-in-law respectively of the respondent No. 1, who married to Bhaskar, son of the applicants No. 1 and 2.

(3.) FIRST Information Report came to be lodged on 10-7-1998 at muktainagar Police Station against the applicants in which it was alleged that the marriage of Nirmala was solemnised in the year 1987 and she started residing jointly with her husband and the applicants at village Karki. After about 3 years of marriage, the applicants started ill-treating her and, therefore, she left her matrimonial house on 26-6-1998 and started residing with her parents.