TULSI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has filed this revision application against the judgment dtd. 23/5/2009, passed by Sri C. P. Asthana, learned Sessions Judge, Jamtara in Criminal Appeal No. 04/2009, whereby and wherein, the learned Sessions Judge, Jamtara dismissed the appeal of the petitioner and upheld the judgment of conviction and order of sentence dtd. 29/4/2009, passed by Sri Ramjit Yadav, learned S.D.J.M., Jamtara in P.C.R. Case No. 294 of 1998, holding the petitioner guilty of offence under Sec. 498-A of the Indian Penal Code and thereby sentencing him to undergo rigorous imprisonment for two years alongwith a fine of rupees 3000/-, in default of payment of fine he was further directed to undergo imprisonment for one month. The fine amount was ordered to be paid to the opposite party no.2.

(2.) From the perusal of the record, it transpires that vide order dtd. 17/7/2009 this application was admitted for hearing on the question of sentence.

(3.) The prosecution case was instituted on the basis of complaint case filed by the complainant/ opposite party no. 2, Fulkumari Devi, alleging therein that her marriage was solemnized with the petitioner about one and half years ago. After marriage, she started residing at her matrimonial home. After 4 months of the marriage, the petitioner and his family members started demanding rupees 5,000/-, to enforce the demand she was tortured. She also gave birth to a child and subsequently she was driven away from her matrimonial home.