MAYARAM 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 20.06.05 passed in Criminal Appeal No.39/2003 by learned Addl.Sessions Judge, Dindori whereby the petitioner was convicted under Section 498-A of IPC and sentenced to R.I. for six months modifying the judgment passed by learned JMFC, Dindori on dated 07.02.03 in Criminal Case No. 402/2000 convicting the petitioner under Section 498-A of IPC sentencing him to undergo R.I. for one year.

(2.) The facts in brief are that marriage of complainant Sharda Bai (PW.1) was performed with the petitioner in the year 1995. It is alleged that after some time Mayaram started harassing the complainant for demand of dowry of Rs.7,000/-. As per the allegations on 6.6.96 the petitioner again made quarrel with the complainant and demanded Rs.7000/- as dowry, thereafter when complainant was sleeping after taking meal, it is alleged that the petitioner set her clothes on fire. It is alleged that when she enquired from her husband/petitioner, petitioner started abusing her by saying that she is making false allegation. The allegations of Marpeet have also been made against the family members of the petitioner as also against one Premwati Bai. Crime No.92/96 for the offence punishable under Section 498-A of IPC was registered as against the petitioner and his family members and Premwati Bai at PS-Dindori.

(3.) Learned trial Court framed charges punishable under Section 498-A of the Indian Penal Code against the petitioner Mayaram as well as against Nandlal and Premvati Bai who abjured their guilt; therefore, they all were put to trial.