SUMITRA Vs. CHANDRA MOHAN

JUDGEMENT

(1.) BY filing instant criminal revision petition the petitioners have challenged the order dated 20. 6. 2008 passed by the District and Sessions Judge, Baran (for short 'the revisional court') in Criminal Revision Petition No. 81/ 2007, by which he modified the order dated 31. 8. 2007 passed by the Judicial Magistrate, mangalore in Criminal Misc. Application no. 497/2005 under Section 125, Cr. P. C.

(2.) BRIEF facts of the case are that petitioners filed an application under Section 125 of the Code of Criminal Procedure, against the non-petitioner; stating therein that about 15 years ago, the petitioner No. 1 married the non-petitioner in which her parents gave dowry beyond their capacity. In her sasural, she was subjected to cruelty and harassment for demand of dowry and after the birth of the petitioner No. 2, the harassment increased. After ten years ago, the petitioners were kicked out of the inlaw house and since then, they were residing with her parents. Certain other facts were also mentioned in the application.

(3.) THE non-petitioner filed reply to the application admitting that in the year 1984 he married the petitioner No. 1 but rest of the contents were denied. Certain other facts were also mentioned in the reply.