STATE OF MADHYA PRADESH Vs. GARIBDAS

JUDGEMENT

(1.) THE State has preferred this appeal against the judgment dated 29.2.1996 passed by the Judicial Magistrate First Class (Shri S.K.Taram) Hoshangabad in Criminal Case No.116/1994 by which the respondents were acquitted from the charges of offence punishable under Section 498-A of IPC.

(2.) THE prosecution case, in short, is that the complainant Tulsa Bai (PW-1) had lodged a typed FIR on 5.11.1993 that her marriage took place with the respondent Ashok on 5.5.1992. All the respondents were harassing the complainant for demand of dowry, and therefore she was thrown out when she was pregnant for five months. The respondents were demanding a sum of Rs.30,000/-, one Rajdoot motorcycle and one acre of land in dowry. Since the complainant and her parents could not arrange for such dowry, therefore the respondent Ashok was ready to perform a second marriage. On the basis of that typed complaint, a case was registered before the Police Station Hoshangabad. After due investigation, a charge sheet was filed before the competent Court.

(3.) I have heard the learned counsel for the parties.