BIPIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) The instant criminal revision has been preferred by the petitioner against the judgment of conviction and order of sentence dtd. 10/1/2025 passed by the learned Additional Sessions Judge-II, Nalanda at Biharsharif in Criminal Appeal No. 06 of 2016, arising out of Complaint Case No.715 ((THELAW))/2007/Trial No.116/2016, whereby and whereunder the judgment of conviction and order of sentence dtd. 21/1/2016 passed by the learned Additional Chief Judicial Magistrate-II, Nalanda at Biharsharif has been affirmed by which the petitioner has been convicted for the offence punishable under Sec. 498-A IPC and has been sentenced to undergo simple imprisonment for two years with fine of Rs.5,000.00 and in default of payment of fine, to suffer three months additional imprisonment.

(3.) The opposite party no. 2 filed a complaint case alleging therein that her marriage was solemnized with the petitioner in the year 1987. At the time of marriage, her parents had given cash amounting to Rs.1,00,000.00 and some ornaments. After her marriage, the petitioner and his family members demanded a motorcycle and due to non-fulfillment of their demand, they started harassing the opposite party no.2. Thereafter, Rs.40,000.00 has been given by the parents of the opposite party no.2 for purchasing motorcycle. After birth of a female child, the accused persons became more violent and increased torture of the complainant. The accused persons including the petitioner also made an attempt to burn the complainant to death by pouring kerosene oil, but she anyhow escaped and returned to her paternal house. Thereafter, the present complaint case has been filed.