RAHUL AND ABHILASHA Vs. STATE OF M.P.

JUDGEMENT

(1.) The learned appellate Court has convicted the appellants and awarded them punishment according to the following table:-

(2.) The case of the prosecution in brief is that the complainant - Shankar (P.W.1) was in search for a bride for his younger brother - Kailash. Co-incidentally, he met with the appellant Rahul and expressed his wish. Rahul offered relation of her sister-in-law Puja @ Poonam (sister of his wife) and also shown her photograph. Shankar and his family liked her. Rahul put a condition that for arranging marriage, Shankar has to pay Rs. 50,000/-, Shankar agreed for that and paid Rs. 5,000/- then and there. Rahul called Puja and introduced her with Shankar and Kailash, who liked her.

(3.) Against the impugned judgment and order only Rahul and Puja have preferred the present appeal.