SUSHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 1.4.2002, rendered by the court of Additional Sessions Judge, Muktsar, vide which it dismissed the appeal, against the Judgment of conviction and the order of sentence dated 16.9.1996, rendered by the Court of Sub Divisional Judicial Magistrate, Malout, convicting the accused for the offences punishable under Sections 406 and 498-A of the Indian Penal Code and awarding sentences to him for various terms of imprisonment.

(2.) THE facts, in brief, are that Ramesh Kanta, complainant, was married to Sushil Kumar on 7.7.1998. Immediately, after the marriage, certain differences cropped up, between the parties, on the ground that Ramesh Kanta had brought inadequate dowry. The parties parted their ways with each other. It was stated that the accused (now revision-petitioner), the husband of the complaint, and others members of his family, used to maltreat the complainant in connection with the demand of dowry. It was further stated that they also refused to hand over the dowry articles, entrusted to them and thus, mis-appropriated the same. On the basis of the complaint, made by the complaint, the investigation was conducted. The accused was arrested. After the completion of investigation, the accused was challaned.

(3.) THE prosecution, in support of its case, examined Des Raj, (PW-1), Jagan Nath, (PW-2) Ramesh Kanta, complainant, (PW-3), Ram Lal, Assistant Sub Inspector, (PW-4), Charan Dass, (PW-5), Fateh Chand, (PW-6), Malkiat Singh, (PW-7), Prem Kumar, (PW-8), Rajinder Kumar, (PW-9), Dewan Chand, (PW-10), Baldev Singh, Assistant Sub Inspector,(PW-11), Bakhtawar Mal, (PW-12), Hari Chand, (PW-13), Naresh Jagga, (PW-14), Sadhu Singh, L.C., (PW-15), Parveen Kumar, (PW-16) and Balwant Singh, Assistant Sub Inspector, (PW-17). Thereafter, the Additional Public Prosecutor for the State, closed the prosecution evidence.