SALWINDER SINGH AND OTHERS Vs. AMARJIT KAUR

JUDGEMENT

(1.) The present revisionists were initially tried in criminal complaint under Sections 406/498A IPC and through judgment of conviction and order of sentence dated 12.01.2004 passed by the trial Court of learned Sub Divisional Judicial Magistrate, Baba Bakala were found guilty of commission of offences under Sections 406/498A IPC and were sentenced under Section 406 IPC to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000 and in default of payment of fine to further undergo RI for two months, whereas under Section 498A IPC they were sentenced to undergo RI for one-and-ahalf years along with fine of Rs. 1,000 and in default whereof to further undergo RI for two months and which findings of the trial Court were challenged by the convicts in their appeal before the appellate Court of learned Additional Sessions Judge, Amritsar which through impugned findings dated 19.03.2005 maintained the conviction of all the four convicts and dismissed their appeal. The same is subject matter of challenge before this Court in the instant revision.

(2.) Heard Mr. D.S. Pheruman, Advocate for the petitioners; Mr.Aman Pal, Advocate representing the respondent and perused the records.

(3.) The allegations by the complainant Amarjit Kaur are that she was married with accused Salwinder Singh on 10.12.1995 out of which wedlock a son was born, claiming that her parents had given sufficient dowry at the time of marriage which was handed over to each of the accused and that on account of more demand of dowry, a matrimonial dispute arose forcing her to leave her matrimonial home leading to filing of the present complaint on 08.10.1997.