CHANDRANI @ JIYABAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision petition has been directed against the judgment passed by Sessions Judge in Criminal Appeal No. 50/96 partly allowing the appeal of applicants and modifying the judgment passed by Trial Court.

(2.) IN brief the case of prosecution is that on 8 -7 -1992 Gomti Bai got married to applicant Sunil according to Hindu rites. After marriage when complainant came to her husband's house accused persons made demand of Rs. 15000/ - and a scooter, they also often cause Marpeet to her. This fact was narrated by her to her parents when she did go to her parent's house. The parents of bride pacified accused persons by saying that their financial condition is poor but they did not agree and did not improve their behaviour towards complainant. According to the prosecution, complainant's husband Sunil happens come to the house after consuming liquor and thereafter he often cause Marpeet to his wife. He was insisting complainant that if his demand is not fulfilled, she would be killed. On 13 -3 -1993 applicants after causing Marpeet to complainant asked to leave their house and abandoned her. Thereafter complainant came to Hatta at the house of her parents and narrated the incident to them. On 22 -3 -1993 a report was lodged in police station Hatta.

(3.) THE Trial Court framed charges punishable under section 498 -A, Indian Penal Code against accused persons they were further charged under section 4 of Dowry Prohibition Act. All the accused persons denied the charges and requested for trial.