SAVITA SONI Vs. SANJAY SONI

JUDGEMENT

(1.) The applicant has preferred this application for leave to appeal under Section 378(4) of Cr.P.C. against the judgment dated 16.4.2012 passed by the learned JMFC Sohagpur District Hoshanbad in Criminal Compliant Case No.273/2007 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 applicant has filed a criminal complaint on 12.12.2006 before the trial Court that her marriage took place with the respondent No.1 Sanjay Soni on 6.5.2006 in a Gayatri Temple and the parents of the complainant spent huge amount in the marriage. However, the respondents were demanding a sum of Rs.50,000/- and a motorcycle and thereafter the complainant was harassed for that demand by the respondents. She visited to the house of the respondents at Hoshangabad for 2-3 times and then she left to her parents' house along with the respondent No.1. After sometime the respondent No.1 was taken by the other respondents to Hoshangabad back and the complainant lodged an FIR before the police but no action was taken by the police, therefore the complainant had lodged a criminal complaint.

(3.) The respondents abjured their guilt. They produced as many as 24 documents in defence to show that it was the complainant who harassed the respondents. Her previous statements, various notices etc. were submitted to show her conduct.