STATE OF RAJASTHAN Vs. MAJID KHAN

JUDGEMENT

(1.) The present leave to appeal has been filed by the State of Rajasthan to set aside acquittal of Majid Khan, father-in-law and Smt. Zainab Bano, mother-in-law of the complainant Smt. Bhaskar Bano (PW-1). They were prosecuted for the offence under Sections 406, 498A and 323 I.P.C.

(2.) Smt. Bhaskar Bano was married with Aslam Khan son of the respondents. Bhaskar Bano on 12.2.2009 appeared at Police Station, Deedwana and presented a written complaint. In her complaint, it was stated by Smt. Bhaskar Bano. Complainant (PW-1) that she was married seven years ago with Aslam Khan. At the time of marriage, her father had given dowry beyond his capacity. After two days of the marriage, husband Aslam Khan, father-in-law Majid Khan, mother-in-law Zainab Bano and husband's younger brother Mohammed Farooq started harassing her for brining less dowry. After one and half year of the marriage, for facilitating husband's visit to abroad, the father of the complainant had given Rupees Fifty Thousand. When he returned from abroad then husband demanded that in the marriage you have not given motorcycle and said motorcycle be given now, otherwise he will again marry.

(3.) On 8.2.2009 in the evening when the complainant was cooking food then all the four accused snatched her 'Stridhan and with a plan to liquidate her, locked her in a room. Next day, the complainant informed her brother, uncle and relatives then they came, the accused abused them and demanded motorcycle. When the brother uncle and relatives demanded the dowry articles back, the accused refused to return the same and turned the complainant out of the matrimonial home.