BHOJ LAL LILHARE Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C. has been filed by the applicant assailing the judgment of conviction dated 17.03.2001, delivered by learned II Additional Sessions Judge, Balaghat, in Criminal Appeal No.13/2000, arising out of judgment and finding dated 25.01.2000, delivered in Criminal Case No.32/1998, by the learned Judicial Magistrate First Class, Balaghat, whereby the applicant has been convicted under Section 498-A of IPC and sentenced to undergo three months rigorous imprisonment and to pay a fine of Rs.500/- and in default of payment of fine, he is directed to undergo further one and a half month simple imprisonment.

(2.) The prosecution case in short is that on 28.06.1998 an FIR was lodged by the complainant at Police Station Kirnapur, District Balaghat with regard to the fact that the applicant and his family members demanded dowry from the complainant and on account of denial they harassed the complainant and committed cruelty with her. On 18.03.1998 they had beaten the applicant and sent the applicant to her parental house on 20.03.1998. After due investigation charge-sheet has been filed against the applicant.

(3.) Learned trial Court framed the charge against the applicant for the offence punishable under Section 498-A of IPC. The applicant abjured his guilt and therefore, he has set for trial.