JAMEEL KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present revision is preferred by the petitioners under Section 397 read with Section 401 of Cr.P.C. against the judgment dated 14/2/2020 passed in criminal appeal No. 57/2019 by 7th Additional Sessions Judge, Raghogarh, District Guna; whereby, appeal preferred by the petitioners has been rejected and judgment dated 24/5/2018 passed in Criminal Appeal No. 378/2016 by JMFC, Raghogarh, District Guna has been affirmed. By the judgment dated 24/5/2019 trial Court convicted the petitioners/revisionists under Section 498-A of IPC and awarded jail sentence of one year RI each with fine of Rs. 1,000/- each with default stipulation.

(2.) Case of the prosecution is based upon written complaint filed by complainant Reshma vide Ex. P/1 with the allegations that her marriage with petitioner No. 2 Shahrukh was solemnized in Group Marriage on 26/4/2015 at Raghogarh; wherein, father of complainant at the time of marriage gave Rs. 51,000/- cash alongwith all provisions/utensils of household alongwith some gold and silver ornaments on behalf of bride. Uncle ( rkmth ) of petitioner No. 2 namely Jameel Khan (who is petitioner No. 1 in the case) arranged the marriage of petitioner No. 2 (bridegroom).

(3.) After some days of marriage, both the petitioners demanded Rs. 1 lac from complainant and therefore, she was forcibly thrown out of matrimonial home on 8/1/2016, therefore, complaint has been lodged by complainant on 16/5/2016; on which FIR Ex. P/2 was registered and after investigation, charge-sheet was filed.