STATE OF MADHYA PRADESH Vs. PARASRAM SHARMA

JUDGEMENT

(1.) STATE of Madhya Pradesh has preferred this appeal under Section 378 (i) and (iii) of Cr. P. C. , being aggrieved by the judgment and order of acquittal dated 31/10/1998 passed by VIIIth Additional Sessions Judge, bhopal in Criminal Appeal No. 53/97 whereby the respondents have been acquitted from the charge under section 498-A of I. P. C.

(2.) SHRIRAM Sharma husband of complainant Manju sharma (PW-1) has expired during the pendency of this appeal hence appeal against him has been abated.

(3.) PROSECUTION case in short is that Manju Sharma (PW-1) was married to Shriram Sharma on 24. 06. 1988 according to Hindu Rights at Tulsi Nagar Bhopal. On 25. 06. 1988 she came at her matrimonial house at subhash Nagar, Bhopal. It was alleged that on that day respondents restrained her in a room, used filthy languages and threatened. They made demand of rs. 6,000/- and furniture. The demand of Rs. 50,000/-was also made for opening a clinic for Shriram Sharma at gwalior. It was also alleged that Shriram Sharma had gone to Gwalior after leaving the complainant at Bhopal. She stayed in her parental house. She submitted a written report at Mahila Police Thana, Jahangirabad, bhopal on 07. 08. 1990. On the basis of it Crime no. 116/90 under Section 498-A of I. P. C. was registered. After completing the investigation charge sheet was filed in the competent Court.