LAKHWINDER KAUR Vs. PIARE LAL

JUDGEMENT

(1.) THE petitioner-complainant has filed a revision under Section 401 of the Criminal Procedure of Code against the order of the Judicial Magistrate First Class, Pathankot dated 12.3.2003.

(2.) THE brief facts of the case are that Piare Lal and Savin Kumari were charged under Sections 498-A/406/34 of the Indian Penal Code. The complainant alleged that she was married on 23.2.1993 to Manjit Pal Sarota. Dowry articles were given in the marriage. She stayed for 6-1/2 years with her husband and during this period she was harassed and mal-treated. Demand of Rs. 5,00,000/- was made from the complainant.

(3.) THE trial Court after adducing the evidence and hearing the arguments of the counsel for the parties acquitted the accused.