BALRAM & ANOTHER Vs. STATE OF M P

JUDGEMENT

(1.) This revision under Section 397/401 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) has been filed by the applicants/accused persons against the judgment and conviction dated 06.01.2000, passed by learned IInd Additional Sessions Judge, Chhindwara in Criminal Appeal No.113/97 whereby the applicants/accused persons have been convicted under Section 498-A of IPC and sentenced to undergo rigorous imprisonment for six months with fine of Rs.500/-, with default stipulation, partly modifying the judgment and conviction dated 29.07.1997 passed in Criminal Case No.817/1994 by learned J.M.F.C., Amarwada, Chhindwara, whereby the applicants/accused persons have been convicted under Section 498-A of IPC and sentenced to undergo rigorous imprisonment for two years with fine of Rs.500/-, with default stipulations.

(2.) Brief facts of the case are that the applicant No.1 married with the complainant on 24.04.1993 at village Paladhon and parents of the complainant given dowry to the applicants, but after marriage applicants have not satisfied with the dowry and they have demanded two wheeler from the complainant and for that purpose they have illtreated and also threaten to the complainant to broke the relation if they will not fulfill their demand and the applicant no.1 left the complainant to her parental house, therefore, she lodged a report against the applicants on 02.09.1994 at Police Station Chourai. After due investigation, a charge-sheet has been filed before learned J.M.F.C., Amarwada, District Chhindwara for the offence punishable under Section 498-A/34 of IPC.

(3.) Accused persons denied the charge leveled against them, hence they were put to trial.