SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Revision Petition has been preferred by the petitioner Suresh Kumar under Sec. 397/401 of the Cr.P.C. against the judgment dtd. 13/7/2020 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Udaipur in Criminal Appeal No. 122/ 2017 whereby the learned Judge dismissed the appeal filed against judgment of conviction dtd. 13/11/2017 passed by the learned Additional Chief Judicial Magistrate, Kanod in Case No. 139/2009 by which the accused Suresh was convicted and sentenced as under:--

(2.) Heard learned Counsel for the parties. Perused the material available on record and the judgment impugned.

(3.) Bereft of elaborate details the brief facts giving rise to the instant revision petition are that an FIR (Ex.P/16) came to be lodged on 12/5/2009 at the instance of one Lakshmi Lal PW-16 alleging inter alia that marriage of his daughter Shewta @ Heera PW-1 was solemnized with the petitioner Suresh 10 years ago. It is alleged in the report that for six months after the marriage, everything was fine but subsequently his daughter was subjected to cruelty by her husband and in laws in connection with demand of dowry. It was alleged that on 11/5/2009 his daughter was ousted from her matrimonial home that promoted him to lodge the FIR on 12/5/2009. It has been further alleged that one Sampat Paneri informed him that petitioner has solemnized second marriage with Ms. Rekha Salvi but he was not having knowledge regarding whereabouts of Ms. Rekha.