ROSHNI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners having been convicted and sentenced by the two Courts below have filed this revision against judgment dated 04.05.2005 passed by learned Sessions Judge, Hamirpur, in Criminal Appeal No.7 of 2004 affirming judgment dated 10/11.06.2004 passed by learned Chief Judicial Magistrate, Hamirpur in Criminal Case No. 299-II of 2001.

(2.) The prosecution case, in brief, is that complainant Anita Sharma was married to Sanjeev Kumar on 21.07.2000. Roshni Devi is mother, Kamal Dev brother and Sunita Devi sister-in-law of Sanjeev Kumar. It has been alleged that after marriage the accused maltreated the complainant and demanded dowry from her.

(3.) The complainant was tortured and given beatings. On 1 Whether reporters of Local Papers may be allowed to see the Judgment ? Yes 26.09.2001 the complainant was given beatings by accused and they demanded dowry from her. Roshni Devi gave sickle blow to the complainant. The occurrence was reported to the police, but the matter was amicably settled.