GYANIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE conviction under Section 498-A I. P. C. has been challenged by the learned Counsel for the applicants on two grounds.

(2.) THE prosecution case is that the second applicant and the complaint P. W. 1 were married in or about 1982. Prosecution was launched on 13. 10. 1986 alleging that there had been demand by the applicants for registering certain lands in the name of the second applicant, who is the son of the first applicant and the husband of the complainant. In the Trial Court, when the question of limitation was urged by the accused, the learned Magistrate brushed aside that objection on the ground that the question of litigation was not urged by the applicants at the time of framing of charge.

(3.) THE Courts below have convicted the applicants and sentenced them to undergo R. I. for two years and to pay a fine of Rs. 1000/- and in default, to suffer R. I. for 3 months each.