SUMER SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of the Code of Criminal Procedure, 1973, hereinafter referred to in short "the Code", has been filed by the applicant/accused person assailing the judgment of conviction dated 24.01.2007, delivered by learned I Additional Sessions Judge, Shahdol, in Criminal Appeal No.51/2006, arising out of judgment and finding dated 28.01.2006, delivered in Criminal Case No.543/2006, by learned Judicial Magistrate First Class, Rajendragram, District Anuppur (M.P.), whereby the applicant has been convicted under Section 498-A of IPC and Section 4 of Dowry Prohibition Act, 1961 and sentenced to undergo six months simple imprisonment and to pay a fine of Rs.200/- on each count.

(2.) To appreciate the say of the applicant, I would like to say that basic case that was placed before the trial Court in nutshell is that the marriage was solemnized between complainant Karanwati (PW/1) and the applicant, and during marriage Karanwati's father given sufficient stridhan to the applicant, but after the marriage complainant Karanwati was tortured with regard to demand of dowry by her father-in-law Karelal, mother-in-law Vindhwanti, husband Sumer Singh and brother-in-law Satrughan Mehra. Her father given one cycle, one buffalo and also given assurance for fulfilling the demand of one tola gold and tape-recorder, even after the applicant harassed complainant Karanwati physically and mentally, hence she lodged a FIR at Police Station Amarkantak. After due investigation, charge-sheet has been filed against the applicant.

(3.) Learned trial Court framed the charge punishable under Section 498-A of IPC and Section 4 of Dowry Prohibition Act, 1961 against the applicant and his relatives, who abjured their guilt and therefore, put for trial.