BABLU MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner Bablu Mandal has filed this revision application against the judgment dtd. 8/9/2009, passed by Sri Chandra Prakash Asthana, learned Sessions Judge, Jamtara in Cr. Appeal No. 11/2009, whereby and wherein, learned Sessions Judge, Jamtara dismissed the appeal of the petitioner and affirmed the judgment of conviction and order of sentence dtd. 8/6/2009, passed by Sri Ramjeet Yadav, learned S.D.J.M., Jamtara in P.C.R. Case No. 207/2003, holding the petitioner Bablu Mandal guilty of offence under Sec. 498(A) of the Indian Penal Code and thereby, sentencing him to undergo S.I for one year.

(3.) The prosecution case was instituted on the basis of a complaint petition filed by the opposite party No.2 Tulsi Devi, alleging therein that she was married to the petitioner in the year 1995. After marriage, she resided in her matrimonial home and after one year of her marriage, she became pregnant. She was asked to abort her pregnancy and when the opposite party No.2 refused, she was tortured. The accused persons started demanding Rs.15,000.00 as dowry and to enforce the demand, she was tortured and ultimately, she was driven away from her matrimonial home.