DHEERAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT criminal revision petition is directed against the judgment dated 15.9.2014 passed by the learned Additional Sessions Judge, Patiala, whereby appeal of the petitioner against the impugned judgment of conviction dated 30.7.2013, passed by the learned learned Judicial Magistrate Ist Class, Patiala, was dismissed, upholding the conviction and sentence of the petitioner.

(2.) BRIEF facts of the case, as recorded by the learned trial Court in para 2 of its judgments, are that on 10.7.2010 one application was moved before in -charge, Women Cell, Model Town, Patiala, by Seema Rani daughter of Manu Ram, resident of Kalan Colony, Badunagar, Patiala, in which she stated that her marriage was solemnised on 28.5.2010 with Dheeraj Kumar son of Rai Singh, resident of Naya Gaon, Sector -11, Chandigarh. She stated that he gave beatings to her after the second day of marriage and also demanded more dowry including car from parents.

(3.) COMPLAINANT stated that her parents spent more than their capacity at the time of marriage and gave sufficient dowry, comprising articles like motorcycle, gold ring, gold jewellery and other articles of dowry. He was drug addict and he gave threats to kill her father and brother. Complainant stated that he demanded car from her parents and threatened that otherwise he would kill himself and would blame her as well as her parents. He also kept her gold ornaments and she was turned out from his house only in three wearing clothes. Her mother -in -law (Rekha Devi), father -in -law (Rai Singh), brother -in -law (Sudhir) sister -in -law (Babita), brother -in -law (Sunil) and sister -in -law (Sangita) also gave beatings to her and demanded dowry. Finding a prima facie case under Sections 406 and 498 -A of IPC read with Section 34 of IPC against the accused, in view of the aforesaid statement of the complainant, present case was registered and pursuant to the completion of investigation, the challan was forwarded to the Court against accused Dheeraj Kumar.