RAM DEO PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision application has been directed against the judgment passed in Criminal Appeal No. 32 of 1998 by 4th Additional Sessions Judge, Munger by which he confirmed the order of conviction and sentence of the petitioner under Section 498(A) of the I.P.C. who was convicted by the trial Court Section 498(A) of the I.P.C. along with four other accused persons and was sentenced to undergo rigorous imprisonment for 12 months. The learned appellate Court, however, acquitted four persons who are in -laws but maintained the conviction of the petitioner who happened to be the husband of the complainant.

(2.) THE complainant Pratima Devi filed a case against her husband and in -laws under Sections 323, 379 and 498(A) of the Indian Penal Code alleging therein that her husband and in -laws used to demand Rs. 25,000 as dowry and due to non -fulfilment of the demand they used to assault and torture her and she was driven out by her husband.

(3.) IN the instant case the admitted position is that the other four accused persons have been acquitted of charge on the same set of evidence although there was allegation against those four accused also regarding demand of dowry, torture and assault. .