LAWS(PVC)-1922-2-115

NASIR KHAN MISTRI Vs. FYAZ HOSSAIN

Decided On February 24, 1922
NASIR KHAN MISTRI Appellant
V/S
FYAZ HOSSAIN Respondents

JUDGEMENT

(1.) The petitioner has teen convicted under Section 403, Indian Penal Code and sentenced to pay a fine of Rs. 125.

(2.) The case for the prosecution is that an arrangement had been made for the accused to give his two daughters in marriage, one to the complainant's son and the other to his brother- in-law, and that complainant accordingly went to the accused's house with sweets, ornaments and clothing to perform the betrothal ceremony, and that the accused, pretending that the gilts were not as good as they should be, broke off the negotiations, and that afterwards the accused instead of returning the presents kept putting off the complainant with evasive answers and finally refused altogether to return the articles.

(3.) The accused tells a different story: He says that the negotiations broke down because the parties could not agree about the dower, and he appears to think that, because, according to him, the fault lay at the door of the complainant, he has a right to retain the articles brought by the complainant.