BULAKI DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners, in this application, have challenged the order dated 7/8th October, 2001, passed by the learned Sessions Judge, Dumka, in Cr. Revision No. 29 of 2001 setting aside the order dated 12.1.2001. passed by the learned Sub-divisional Judicial Magistrate, Dumka in P.C.R. No. 361 of 2000. whereby the learned Sub-Divisional Judicial Magistrate has dismissed the complaint case filed by opposite party No.2. Shila Devi, under Sections 498A, 341, 323 and 379 of the Indian Penal Code.

(2.) Against the order dated 12/1/2001, passed by the learned Sub-Divisional Judicial Magistrate, in P.C.R. No. 361 of 2000, opposite party No.2. Shila Devi, preferred Cr. Revision No. 29 of 2001, which was allowed and the learned Sub-Divisional Judicial Magistrate, Dumka was directed to issue process against the petitioners under Section 204 of the Code of Criminal Procedure.

(3.) Learned counsel for the petitioners has submitted that Shila Devi was married with Niranjan Kumar Das (petitioner No.3) on 26/4/1999, she went to her sasural but alleged that she was being tortured for demand of dowry of Rs. 2,00,000/-. When the amount. as demanded was not paid, then the petitioners conspired together to kill her by pouring kerosin oil.