ANITA DEVI Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) Heard learned counsels appearing on behalf of the appellant, respondents and State.

(2.) This is an appeal preferred against judgment dated 25th January, 2003 passed by Sub-Divisional Judicial Magistrate, Patna City in Complaint Case No. 505 of 1997 / Trial No. 1265 of 2003 acquitting all the accused facing trial for the charges under Section 498A of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, but only convicted Sanjay Kumar for the offence under Sections 323 and 494 of the Indian Penal Code and released him granting the benefit under Section 360 of the Code of Criminal Procedure after due assistance.

(3.) Admittedly, one complaint case was filed by the complainant-appellant against the respondents alleging her marring with respondent no. 4, Sanjay Kumar and some sort of demand and torture thereafter and also said Sanjay Kumar having another wife roughly eight months after his marriage with the complainant-appellant.