STATE OF MADHYA PRADESH Vs. MANOHARLAL AND OTHERS

JUDGEMENT

(1.) The present revision has been preferred by the State against the judgment dated 5.9.2015 passed in Criminal Appeal No. 259/2014 by IXth Additional Sessions Judge, Gwalior, whereby the respondents have been acquitted from the offences punishable under Sections 498-A of Indian Penal Code.

(2.) The brief facts of the case are that complainant Nisha Bhatija married the respondent No.4 on 7.6.2012. Only after few days of the marriage the differences between the complainant and respondent No.4 started and the respondent No.4 demanded Rs.1.00 lacs, which was given by the father of the complainant by way of cheque which was got encashed by the respondent No.1 on 15.6.2012. Even thereafter the respondent No.1 and his family members were persistently torturing the complainant. After that the father of complainant persuaded the respondents, on that respondent No.4- Neelesh took a flat on rent in Windsor Hill and resided there with the complainant. Even thereafter the respondents continued torturing the complainant. On 6.6.2013 complainant along with her mother went to the house of her inlaws at Lala Ka Bazar, Gwalior, there the respondents committed 'marpit' with her and tried to throw her from the terrace. On her cry, the residents of the vicinity came for her rescue. The complainant submitted a written report before Police Station Madhoganj, Gwalior, on the basis of which the said Police Station registered FIR at Crime No. 270/2013. During investigation, statements of the witnesses were recorded, the respondents/accused were arrested. After investigation, challan was filed before the concerned Court.

(3.) The trial Court after framing of charge and recording of evidence acquitted the respondents of the offences under Section 498-A of IPC. Against which the applicant-State preferred an appeal before the Court of Session, which was rejected by the impugned judgment. Aggrieved by the judgment of acquittal, the State has preferred the instant revision before this Court.