KEWAL KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KEWAL Krishan son of Jugal Kishore was tried in a case FIR No. 73 dated 12.08.1988 registered at Police Station Sadar, Kapurthala under Sections 406/498-A IPC.

(2.) THE learned Trial Court on 26.08.1992 held the petitioner guilty for the offence under Section 498-A IPC and acquitted the petitioner under Section 406 IPC. The learned Trial Court awarded rigorous imprisonment for a period of eight months and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo rigorous imprisonment for two months.

(3.) BRIEFLY stated prosecution case is that Nirmal Kanta was married with the accused-petitioner in December,1984 according to the Hindu rites. It is stated that the dowry was entrusted to the petitioner and he started misbehaving and maltreating her after the marriage. He was not providing her food and cloth on account of alleged less dowry articles given at the time of marriage.