BANDAKURI PARVATHI Vs. BANDAKURI VIJAYAKUMAR

JUDGEMENT

(1.) This is a revision filed by the de facto complainant in C.C. No. 692 of 1999 on the file of the III Metropolitan Magistrate at Vishakapatnam, challenging the order dated 30-12-2000 acquitting the accused therein.

(2.) The petitioner herein submitted a complaint Ex.P-1 alleging that her marriage with the accused took place on 31-05-1997. They were blessed with a female child. She alleged that after the birth of the female child, the accused started demanding dowry and was harassing her. She was taken to her parents' house in the year 1999 on account of ill health. On 13-07-1999 the mother of the accused came to the house of the parents of PW-1 and asked her to accompany to their house. PW-1 could not accompany her mother-in-law on account of her continued ill health. It is alleged that after her mother-in-law left, the accused together with three others came there and insisted that PW-1 should accompany him to his house. On her refusal, he raised a dispute and during the course of the same, he held the tuft of PW-1. Due to intervention of neighbours the accused and his followers left the place.

(3.) With these allegations the prosecution filed a charge-sheet alleging offence under Section 498-A I.P.C. against the accused. PWs 1 to 5 were examined and Exs.P-1 to P-3 were marked.PW-1 is the petitioner herein and PW-2 is her mother. PWs 3 and 4 are outsiders said to have witnessed the incident.