KAVITA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Challenge in the present criminal revision is to judgment dated 04.03.2013 passed by learned Additional Sessions Judge, Jhajjar whereby judgment dated 26.09.2011 passed by the learned Judicial Magistrate Ist Class, Jhajjar has been upheld and accused-respondents have been acquitted of the charges levelled against them. In brief, the facts relevant for disposal of instant revision are to the effect that the instant case was registered on a written complaint Ex. PW1/A of complainant-Kavita Devi levelling allegations against all the family members of her in-laws for demand of dowry articles and for committing cruelty. It was also alleged in the complaint that they had made a demand of dowry, poured kerosene oil over her and suddenly her brother, namely, Tej Ram along with Umed Singh Pehalwan came to her and she went away with them to her parental house at village Rehduwas on 01.02.2007. Thereafter on 18.03.2007 the matter was compromised before the Deputy Superintendent of Police and she came back to her in-laws house on 09.05.2007. Again she was beaten up and thrown out of her in-laws house with a direction to bring money pertaining to her share in the agricultural land of her parents. On the basis of her statement, FIR No. 92 dated 26.07.2007 was registered. Investigation was set into motion. The accused were arrested. After completion of investigation, challan against the accused persons was presented before the Court.

(2.) In support of its case, the prosecution examined complainant-Kavita Devi as PW1, Ram Phal as PW2, Dalel Singh (Retd. Insp.) as PW3, Tej Ram as PW4 and Baram Saroop as PW5. Thereafter, prosecution closed its evidence.

(3.) Statements of accused under Section 313 Cr.P.C. were recorded. All the incriminating evidence appearing against the accused was put to them. They denied the same and pleaded false implication. However, the accused did not lead any evidence in their defence.