BACHITTAR SINGH Vs. GURMAIL SINGH AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this criminal revision petition under Section 401 Cr.P.C. challenging the impugned judgment dated 16.5.2012 passed by the learned Additional Sessions Judge, Mansa, dismissing the appeal filed against the judgment of acquittal dated 18.11.2010 passed by learned Sub Divisional Judicial Magistrate, Sardulgarh. Notice of motion has been issued in this case.

(2.) Mr. Sherry K. Singla, learned Advocate has put in appearance on behalf of respondents No.1 to 5 and Ms. Priyanka Sadar, learned Assistant Advocate General, Punjab, has appeared on behalf of respondent No.6-State and contested this revision petition. Record of the Courts below has also been summoned. I have heard learned counsel for the parties and have gone through the record.

(3.) From the record, I find that challan was presented against respondents No.1 to 5 in FIR No.08 dated 12.1.2005 registered for the offences under Sections 498-A and 406 IPC at Police Station Jourkian. As per the prosecution version on 25.11.2004, Bachittar Singh filed an application before Senior Superintendent of Police, Mansa, for taking action against the in-laws of his daughter-Harprit Kaur, on the allegations that marriage of Harprit Kaur was solemnized with Gurmail Singh son of Rajinder Singh about two years back and he had spent amount as per his capacity and gave maximum dowry articles. Father-in-law of his daughter, namely, Rajinder Singh, mother-in-law Surjit Kaur, Jeth Avtar Singh, Jethani Devinder Kaur and husband Gurmail Singh started harassing his daughter since her marriage for dowry articles and they had also given beatings to her. His daughter was turned out of the matrimonial home by them after giving severe beatings to get more dowry articles previously, on which a Panchayat was convened and his daughter was rehabilitated with the help of Panchayat. He has given other articles and amount in cash to the in-laws of his daughter for her rehabilitation even after her marriage. On 24.11.2004, the in-laws of his daughter turned out her from the matrimonial home by giving beatings for getting more dowry articles.