VIJAY GHUMAN Vs. NARINDER SINGH & ANR.

JUDGEMENT

(1.) THE instant appeal has been filed by Vijay Ghuman/ complainant against the impugned judgment of learned Judicial Magistrate 1st Class, Chandigarh dated 7.7.1994, whereby Narinder Singh and his father Isher Dass Grewal have earned acquittal for the charge under Sections 406/34.

(2.) IT is worth mentioning here that in the original complaint, along with the present two respondents Kuldip Singh, Saroj and Dev Raj Dhami were also arrayed as accused, but after recording the preliminary evidence, only the present two respondents were summoned to face trial. The appellant -complainant did not file any revision against the said order of dropping the proceedings qua the aforesaid three persons. The instant appeal was admitted way back in March 1995.

(3.) VIJAY Ghuman complainant is the wife of Narinder Singh respondent No. 1 and daughter -in -law. of Isher Dass Grewal/respondent No.2. The allegation is that the respondents had misappropriated the articles of dowry given by her parents to them on 21.6.1987. The other allegations are that her husband was addicted to many vices like consuming of liquor, smack etc. and the other family members were also making demand for more dowry.