STATE OF M.P. Vs. MOHD. ABRAR

JUDGEMENT

(1.) THE appellant/State has preferred this appeal against the judgment dated 17.4.1997 passed by the J.M.F.C. Udaipura, District Raisen (Shri J.P. Singh) in S.T. No.210/96, whereby the respondents were acquitted from the charge of offence punishable under Section 498-A of IPC.

(2.) THE prosecution's case, in short is that, the complainant Ishrat Jahan (PW-1) got herself married with the respondent No.1 Mohd. Abrar on 28.2.1996. In her married, appropriate gifts were given by her parents. Within one month of her marriage, the respondents were demanding a scooter, a refrigerator and so many things. THEy were also demanding money, which was received by the complainant by way of a compensation from the Gas Authority. THE complainant gave a sum of Rs.13,6 'Belan'. Ultimately, the complainant left the house of the respondents and went to the house of her uncle Afsar Khan. THEreafter, Majid Khan (PW-2), father of the complainant was called by telephone to Deori. THE complainant was taken to Bhopal by her father and thereafter, a report was sent through S.P. Raisen to the Police Station, Deori. After due inquiry on the complaint, an FIR Ex.P/3 was registered. After due investigation, a charge sheet was filed before the trial Court.

(3.) LEARNED Public Prosecutor has submitted that the respondent No.2 had dealt the complainant with cruelty. She assaulted the complainant with a 'Belan' and she was also demanding a scooter, refrigerator etc. Under such circumstances, she must have convicted for the offence punishable under Section 498-A of IPC.