BALMUKUND MISHRA Vs. LAXMI PRASAD

JUDGEMENT

(1.) THIS is complainant's revision petition under Section 397/401 Cr. P. C. calling in question the acquittal of the respondents by the Sessions Judge, Satna in Session Trial No. 8/07 vide judgment dated 21.12.09.

(2.) COMPLAINANT is the brother of the deceased Brijlata who is said to be married to respondent no. 3 Bal Govind on 2.06.05. It is said that respondent no. 1 is father of Bal Govind and respondent no. 2 is mother of Bal Govind and after marriage of Brijlata on 2.06.05, they were harassing Brijlata, they were demanding dowry in the form of Refrigerator, Gold and 50,000/ - as cash and when they were pressurizing her like this, she committed suicide on 15.07.06.

(3.) ON the complaint made, respondents were prosecuted for offences under Section 304 -B, 498 -A r/w Section 34 of I. P. C. and on finding that the prosecution has failed to prove the allegations, they have been acquitted and calling in question the acquittal, this revision petition has been filed.