STATE OF H P Vs. AJINDER SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) State in this appeal has challenged the acquittal of the respondent for the offences punishable under Section 498-A Indian Penal Code, passed by the learned trial Court in criminal case No. 54/2/1999 decided on, 12.11.2002.

(3.) PW2 Smt. Veena Devi was married to Ajinder Singh. Respondent Prabhu Ram and Dropadi are the parents-in-law of the complainant whereas respondent Joginder Singh is the brother-in-law. The complainant was married to respondent No. 1 somewhere in the year 1996. He was posted at Shimla. It is alleged that afte. marriage, respondents started harassing her as they were expecting Rs. 50,000/- in cash as dowry which could not be given by her father. Later, her father is alleged to have raised the loan and paid it to the respondents but even by this, respondents were not satisfied. In the month of September, 1998, complainant fell ill. She requested the respondents to provide some treatment but in turn, she was given beatings on account of this, she had to leave the matrimonial house and take refuge in the house of her parents. Thereafter she made a complaint to the S.D.M., the Deputy Commissioner concerned and reported the matter to the Police which culminated into the present FIR.