RAJU Vs. STATE OF M P

JUDGEMENT

(1.) The applicant is convicted for offence punishable under Section 498-A of I.P.C vide judgment dated 1.10.1997 passed by the JMFC, Bhaisdehi, District Betul in Criminal Case No.447/1994 and he was sentenced for two years rigorous imprisonment with fine of Rs.200/-. In Criminal Appeal No.65/1997 the learned First Additional Sessions Judge, Betul vide judgment dated 7.7.1999 dismissed the appeal. Being aggrieved with the aforesaid judgments the applicant has preferred the present revision.

(2.) The prosecution's case in short is that the complainant Laxmi Bai (PW1) was the wife of the applicant who had lodged an FIR Ex.P/1 on 13.12.1994 that the applicant was in habit to harass her for payment of dowry and he committed cruelty with her. After due investigation a charge sheet was filed.

(3.) The applicant abjured his guilt. He did not take any specific plea in the case but he has stated that he was innocent. In defence Balaji (DW2) was examined.