GURPREET KAUR Vs. GURINDER SINGH

JUDGEMENT

(1.) The present appeal lays challenge to judgment dated 16.12.2010 passed by the Additional Sessions Judge, Ferozepur whereby the accused (respondent herein) has been acquitted of the offence under Section 498-A of the Indian Penal Code, 1860 (for short "IPC") while reversing the judgment passed by the trial Court at Abohar.

(2.) The brief back ground of this case is that Gurinder Singh husband, Manjit Kaur mother-in-law, and Davinder Singh, brother-in-law (devar) of the petitioner (complainant therein) were subject to trial for offence under Sections 306, 498-A, 406 read with Section 34 IPC on the allegations that they mis-appropriated articles of stridhan belonging to the petitioner, subject her to maltreatment, torture and beatings constituting cruelty in connection with demand of motor cycle and the accused being guilty of abetment to suicide by her father.

(3.) The case was committed to the Court of Sessions as offence under Section 306 IPC is triable exclusively by the said Court. However, the Additional Sessions Judge, Fast Track Court, Ferozepur held that offence under Sections 406, 306 IPC is mot made out against the accused and the accused were charged only for offence under Section 498-A IPC.