MUKESH RATHORE Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C. has been filed by the petitioner against the Judgment dated 02.07.2007 passed in Criminal Appeal No.29/2007 by learned First Additional Sessions Judge, Betul, whereby the petitioner has been convicted under Section 498-A of IPC and sentenced to undergo R.I. for 1 year and fine of Rs.1,000/- with default stipulation, confirming the judgment passed by learned JMFC, Betul on dated 16.01.2007 in Criminal Case No. 4411/2006.

(2.) The facts in brief are that the marriage of the complainant Sarita was solemnized on 29.04.2004 with the petitioner. After the marriage the complainant had gone to the house of her husband, but the petitioner, her in-laws and other family members committing marpeet with her in physical and mental manner for bringing less dowry and demanded Rs. 1,00,000/- and motor-cycle and half share in property of her mother. The petitioner also demanded dowry, committed marpeet and refused to keep her. The complainant resided four months in matrimonial house, the family members of the complainant tried to intervene the matter also approached 'Parivaar Paramarsh Kendra' thereafter the complainant lodged report whereupon criminal case under Section 498-A of IPC as Crime No.54/2005 registered at Police Station, Ranipur, Betul against the petitioner and others. After due investigation, charge-sheet has been filed against the petitioner and others.

(3.) Learned trial Court framed charges punishable under Section 498-A of IPC and Section 3/4 of Dowry Prohibition Act against the petitioner Mukesh and his parents and other relatives, who abjured their guilt, therefore they were put to trial.