NEELAM Vs. PAWAN KUMAR

JUDGEMENT

(1.) This is a revision petition filed by Smt. Neelam against the judgment passed by the learned Additional Sessions Judge, Jalandhar on 6th October, 1994.

(2.) The sumum bonum of the case is that the petitioner was married to Krishan Gopal sometime in the year 1989. The husband of the petitioner was not interested in the birth of a female child and pelvis scan of the petitioner was effected, it was found that the fatus was female. Petitioner refused to get it aborted. Her husband was already aggressive and greedy. After the birth of the female child, he became more ruthless and aggressive. All the gold ornaments of the petitioner were snatched by her husband and were handed over to his parents. The dowry articles were entrusted to the accused respondents which were alleged to have been misappropriated

(3.) After the preliminary evidence was recorded, learned Additional Sessions Judge vide order dated 18tui July, 1992 summoned the respondents as accused with respect to the offence punishable under Section 406 of the Indian Penal Code. The complaint, however, was dismissed qua the offence punishable under Section 498-A of the said Code.