(1.) Heard Mr D Das, learned counsel for the petitioners. Also heard Mr B Sarma, learned Additional Public Prosecutor for the State of Assam/respondent No. 1 as well as Mr A Roshid, learned counsel for respondent No. 2.
(2.) The revision is preferred against the order dated 20.08.2014, passed by the learned Sessions Judge, Goalpara, in Criminal Appeal No. 03/2014, whereby the learned Court has affirmed the order of conviction of the present petitioners under Sections 498 (A)/34 IPC.
(3.) The brief facts of the case are that on 17.10.2009, informant Kazi Jesmin Sultana filed an FIR before the OC, Baguan Police Station against the present petitioners stating, inter alia that the accused petitioners, i.e., her husband and the family members of her husband tortured her physically and mentally on demand of dowry. It was further claimed that she was married with Amirul Islam about 5 (five) years prior to the filing of the case and, out of this wedlock, a male child was born. When that child was in the womb of the informant, the accused petitioners demanded dowry of Rs. 1 lac and, on that demand, they started torturing on her. Finding no alternative, she brought the amount and handed it over to the appellant, Amirul Islam. Thereafter, the accused petitioners again demanded Rs. 20,000/- and that demand was also fulfilled by the father of the informant. It is further alleged that the accused petitioners demanded Rs. 5 lacs and when this demand remained unfulfilled, the informant was brutally assaulted, and she was driven out from the house and since then she has been staying in her parental home.