POOJA BHALLA Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS Revision Petition takes exception to the decision of the learned Additional Sessions Judge, Sirmour District at

(3.) AS regards the first demand of Rs.one lakh as pre-condition for marriage, the appellate Court has noted that the said incident had happened on 4th November, 1996 and there was nothing on record to even remotely suggest that the petitioner or any of her family members had made grievance in that regard to anyone or had registered any formal complaint till that complaint is instituted as private complaint on 19.5.1999. In other words, this allegation was made only to falsely implicate the respondent and that version was unworthy of any credence.