GOVERDHAN SINGH @ GOVIND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application has been filed against the judgment and order dated 21.1.2010 passed in Cr.Appeal No. 77/2000/37/2009 by Shri Baij Nath, Additional Sessions Judge, F.T.C. IV, Aurangabad by which he dismissed the appeal and confirmed the judgment and order dated 31.8.2000 passed by Shri Ram Siya Singh, Sub-Divisional Judicial Magistrate, Aurangabad in G.R.Case No. 1688/92, Tr.No. 609/2000 whereby he convicted the petitioners under section 498A IPC and sentenced them to undergo simple imprisonment for one year. Two other co-accused namely Rajramia Devi and Baijanti Devi have been released on the admonition under Probation of Offenders Act.

(2.) Heard learned counsel for the parties.

(3.) The prosecution case, in brief, is that Permila Devi was married with petitioner no.1 Govardhan Singh six years back. There was son from the wedding. Husband, father-in-law, Bhaisur, Dewar and elder Gotni were making demand for Rs. 10,000/- as dowry and causing torture for its non-fulfilment. Threatening was being given about another marriage of the husband. She was assaulted and ousted from the matrimonial house and notice through lawyer was given. Thereafter on written assurance of the husband, the victim was allowed to join matrimonial family but lastly she was ousted after assault and keeping all her belongings.