ADIL @ AADIL Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of the Code of Criminal Procedure (for short "the Code") has been filed by the petitioner against the Judgment dated 04.03.2002 passed in Criminal Appeal No.57/2001 by learned 2nd Addl.Sessions Judge, Rewa, District-Rewa whereby the judgment passed by learned CJM, Rewa on dated 27.03.2001 in Criminal Case No. 528/93 convicting the petitioner under Section 498-A of IPC and Section 4 of the Dowry Prohibition Act, sentencing him to undergo R.I. for one year and fine of Rs.2000/-, and R.I. for six months and fine of Rs.2,000/- respectively with default stipulations has been confirmed.

(2.) The facts in brief are that marriage of complainant Smt.Sitara (PW.1) was solemnized with the petitioner on 17th October, 1990. After the marriage, partition of the property took place between petitioner and his brother. It is alleged that thereafter petitioner started making continuous demand of dowry from the complainant and due to non-fulfilling of the same, complainant was beaten and harassed. It is further alleged that on 21.3.92, the petitioner again demanded Rs.20,000/- from the complainant. The complainant lodged FIR (Ex.P/1) before the Supdt. Of Police, on this Mahila Thana,Rewa has registered the offence punishable under Sections 498-A of IPC and Section 4 of Dowry Prohibition Act as against the petitioner vide Crime No. 1/93.

(3.) Learned trial Court framed charges punishable under Section 498-A of the Indian Penal Code and Section 4 of Dowry Prohibition Act as against the petitioner who abjured his guilt; therefore, he was put to trial.