AMRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the instant revision petition, the petitioner complainant has prayed for quashing order dated 3.4.1996, by which, application filed by the petitioner complainant under Section 216, Cr.P.C. for modification of charge was rejected. As per facts of the case, on 21.7.1995, petitioner Amra Ram filed written report with Police Station Balesar to the effect that his daughter Smt. Raju was weeded to Om Prakash on 24.5.1995 and, at the time of marriage, respondent No. 2 demanded money for dowry in front of all the relatives and villagers but, after intervention, the matter was settled because it was assured that demand will be fulfilled after marriage.

(2.) Contention of learned counsel for the petitioner is that respondent No. 2 was repeatedly making demand of Rs. 20,000/- and on 18.7.1995 respondent No. 2 came to the residence of the complainant but did not take meals and gave beating to deceased Raju and, on the next day, he went away from the house of the complainant. In the morning Smt. Raju, daughter of the complainant, was looking sand and, upon enquiry made by her father, she told that respondent No. 2 beat her and demanded 3 tola gold and Rs. 3,000/- otherwise it as threatened to her that she may not turn back to his house.

(3.) As per allegation of the complainant-petitioner, second day, his daughter poured kerosene upon her and set fire. Ultimately, she died. The police after investigation filed challan against respondent No. 2 under Section 304-B and 498-A, IPC and, after committal the Sessions Judge transferred the case to the Court of Special Judge, N.S.P.S. Cases, Jodhpur for trial.