SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present criminal revision against the judgment dtd. 25/1/2006 passed by learned Additional Sessions Judge, Gurdaspur whereby his appeal against the judgment of conviction and order of sentence dtd. 11/10/2004 passed by learned Sub-Divisional Judicial Magistrate, Batala, was dismissed.

(2.) Briefly stated, FIR No. 44 dtd. 1/6/1997 under Ss. 498A and 323 I.P.C. as well as Sec. 3/4 of the Dowry Prohibition Act was registered against the petitioner at Police Station City Batala, District Gurdaspur on the basis of statement made by complainant Poonam. In her statement, she stated that about 10 years ago, she got married with the petitioner and out of this wedlock, three children were born. At the time of marriage, her parents had given sufficient dowry articles as per their capacity, but after the marriage, her husband Sunil Kumar (petitioner herein) and her parents-in-law, namely, Prem Nath and Shama Rani started harassing her on account of demand of dowry. Her husband also started beating her and ultimately, she was turned out of the matrimonial home. In her complaint, she had given details of harassment and beatings given to her at the hands of accused on account of demand of dowry.

(3.) After registration of the FIR, investigation was carried out and the statements of witnesses were recorded. The accused were arrested and produced in Court. After completion of investigation, Challan was filed in the Court.