DAYARAM Vs. STATE OF MP

JUDGEMENT

(1.) Though the case was listed for orders on admission as well as on IA No. 16577/2009, an application for stay, but heard finally.

(2.) This criminal revision under section 397 read with section 401 of the Code of Criminal Procedure has been preferred by the complainant/applicant being aggrieved by the order dated 1-9-2009 passed by the 3rd Additional Sessions Judge, Chhattarpur in ST No. 125/2008, whereby the application under section 319, Criminal Procedure Code filed by him has been rejected.

(3.) The brief facts of the case are that the daughter of applicant namely Santoshi Vishwakarma was married with Surendra Kumar Vishwakarma on 29-6-2006. She had gone to her matrimonial house. Her husband used to demand dowry articles such as golden chain and colour T. V. and used to harass her for not fulfilling such demands, therefore she ablazed herself on fire on 6-7-2007. She was admitted in Masahi Hospital, Chhattarpur for treatment. Thereafter she was referred to the Medical College, Jabalpur where she died on 17-7-2007. Marg intimation was registered and the enquiry was made. It was found that her husband used to demand dowry articles and subjected her to cruelty, therefore she burnt herself. Crime No. 56/2008 was registered at Police Station Gadimalahra District Chhattarpur under section 304-B of Indian Penal Code and sections 3/4 of Dowry Prohibition Act against Surendra Kumar Vishwakarma. After completing the usual investigation the charge-sheet was filed in the competent Court and the case was committed to the Sessions Court where Surendra Kumar Vishwakarma is facing the trial.