SAGAR BAI Vs. RAMBHAROSE AND ORS.

JUDGEMENT

(1.) THE appellant has preferred the present appeal under Section 372 of Cr.P.C. against the judgment dated 31.5.2012 passed by the learned IInd Additional Sessions Judge Sehore, District Sehore in Criminal Appeal No. 92/2011 whereby the appeal was allowed and the respondents No. 1, 2 and 3 were acquitted from the charge of Section 498 -A of I.P.C. The facts of the case in short is that the complainant/appellant was wife of the respondent No. 1 Rambharose who, had lodged an F.I.R. Ex. P/1 at Police Station Ichawar on 18.8.2008 that in marriage, appropriate dowry was given by her father. She had a son of four years of age and she was ousted from the family of her husband since last six months. The respondents No. 1, 2 and 3 had harassed her physically and mentally for demand of dowry and when she was ousted still she was being harassed by them at the house of her father that for purchase of a car a sum of Rs. 50,000/ - be provided to them. It was also threatened that otherwise, the complainant would be killed by burning. Threat was also given that a second marriage of the respondent Rambharose shall be observed. On the F.I.R. Ex. P/1, Police, Ichawar registered a case by the document Ex. P/2. After due investigation a charge sheet was filed before the trial Court.

(2.) THE respondents No. 1, 2 and 3 abjured their guilt. They took a specific plea that they were falsely implicated in the matte. In defence one Mukesh Jat (DW 1) was examined.

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