BEDILAL Vs. STATE OF MP

JUDGEMENT

(1.) THIS revision has been preferred against the judgment dated 04/02/2000 passed by Additional Sessions Judge, Sehora, District-Jabalpur in Criminal Appeal No. 52/2000 confirming the judgment of trial court convicting the petitioner under section 498A IPC and sentenced to 6 months R.I and fine of Rs.500/- and further convicted him under section 4 of Dowry Prohibition Act and sentenced to 6 months R.I and fine of Rs.500/-.

(2.) FACTS of the case in short are that in the year 1990 after 6 years of the marriage, petitioner/husband extended undue demands of cash etc from his wife Piyari Bai (PW-2). Petitioner managed to leave her away from his house and forced her to live in her parents house. PW-2 lodged a report on 11/07/1990 at about 4.00 PM at Mahila Thana Jabalpur and a case under section 498A IPC read with Section 4 of Dowry Prohibition Act was registered against the petitioner.

(3.) ON careful perusal of the evidence of prosecution witnesses and defence witnesses, evidence of Piyari Bai, wife (PW-2) appears to be trustworthy. She did not marry till date of recording of her statement also. In view of the aforesaid, I see no perversity and irregularity in appreciation of evidence done by the courts below. Married lady was subjected to cruelty and harassment by way of demands and ill-treatment by husband. Conviction of petitioner under section 498A IPC is hereby affirmed.