KAMLESH AND OTHERS Vs. STATE OF MP

JUDGEMENT

(1.) This revision petition under Section 397 read with Section 401 of Cr.P.C. has been filed by the applicants being aggrieved by the judgment dated 16.1.2013 passed by Ist Additional Sessions Judge, Dabra District Gwalior in Cri.Appeal No.256/2012, affirming the judgment dated 10.5.2012 passed by Judicial Magistrate First Class Dabra, District Gwalior in Criminal Case No.796/2005, whereby the applicants have been convicted for the offence punishable under Section 498-A of IPC and sentenced to undergo RI for two years with fine of Rs.2000/- each and for additional six months RI in default of payment of fine.

(2.) As per prosecution case, marriage was solemnised between the complainant Smt. Rekha and applicant No.1-Kamlesh on 17.2.2002. It was alleged that at the time of marriage the parents of the complainant gave Rs.4.00 lacs as dowry to the applicants but they were not satisfied with the dowry and they persistently demanded Rs.1.00 lac from the complainant and ill-treated her. When their demand was not met out then the complainant was dragged out from the matrimonial house. After that, she lodged a report against the applicants to Police Station Dabra and case was registered against the applicants for commission of the offence punishable under Section 498-A of IPC. After due investigation, charge sheet was filed before the Judicial Magistrate First Class, Dabra District Gwalior.

(3.) The Trial Court framed the charges and after recording of evidence found the applicants guilty of committing offence punishable under Section 498-A of IPC and they were convicted and sentenced as stated herein above. In appeal the conviction and sentence of the applicants has been maintained. Hence, this revision is filed.