RANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application is directed against the judgment dated 20.1.2016 passed by Sri Premchand Pandey, Additional District and Sessions Judge-VI, Nawada in Cr.Appeal No. 45/2012/15/2014 whereby and whereunder the judgment and order dated 2.6.2012 passed by Sri S.K. Pandey, S.D.J.M., Nawada, in Complaint Case No. C-492 of 2000 convicting the revisionist-petitioner and other accused persons under Section 498A IPC has been confirmed. However, the conviction of the petitioner and other accused persons under Sections 3 and 4 of Dowry Prohibition Act was set aside.

(2.) As lower court record is available, the parties were heard and this case is being disposed of at the stage of admission itself.

(3.) The case of the complainant as per complaint petition, in short, is that the complainant (PW 7) married his daughter Anita Devi with revisionist-petitioner Ranjeet Kumar on 25.2.2000 in which complainant gave gift worth Rs.1.25 lac and after marriage she went to her sasural and on 27.2.2000 on the occasion of Bahu Bhat (reception) the complainant and his family members went to her sasural where accused Jyoti Kumari demanded a scooter and almirah as dowry on instigation of other accused persons and humiliated them. Further case of the complainant is that his daughter Anita Devi was subjected to torture and harassment with respect to demand of scooter and almirah. Thereafter his daughter was taken to Ranchi for treatment due to mental and physical torture as she was mentally disturbed. Further case of the complainant is that his daughter was sent to her sasural on 19.3.2000 when again demand has been made which was informed to him by her and ultimately on 8.6.2000 accused persons ousted her from the house and she was left at Nawada by the revisionist-petitioner in her house by Scorpio vehicle. On the basis of the aforesaid complainant, Complaint Case No. 492 of 2000 was registered under Section 498A IPC and Sections 3/4 of the Dowry Prohibition Act, which ultimately traveled to the court of S.D.J.M,, Nawada and after inquiry processes were issued against the revisionist-petitioner and other accused persons.