RAVINDRA KUMAR BARNWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal revision is directed against the judgment dtd. 12/2/2015 passed by learned Additional Sessions Judge-I, Koderma in Criminal Appeal No. 17 of 2013, whereby and whereunder the appeal filed by the petitioners has been dismissed, whereby affirming the judgment of conviction and order of sentence dtd. 15/5/2013 passed by learned Civil Judge (Junior Division)-III (JM), Koderma in T.R. No. 305 of 2013, arising out of C. Case No. 482 of 2010, whereby the petitioners have been held guilty and convicted for the offence under Ss. 498(A), 379 of the I.P.C. and Sec. 4 of the Dowry Prohibition Act and sentenced to undergo S.I. for 2 ' years under Sec. 498A of the I.P.C. and a further sentence of six months under Sec. 4 of the Dowry Prohibition Act and a fine of Rs.1,000.00with default stipulation to petitioner no. 1 and sentenced to undergo S.I. for one year under Sec. 498A of the I.P.C. and six months for the offence under Sec. 4 of the Dowry Prohibition Act with default stipulation to petitioner no. 2 and sentenced to undergo S.I. for one year under Sec. 498A of the I.P.C. and six months for the offence under Sec. 4 of the Dowry Prohibition Act with default stipulation to petitioner no. 3. Petitioner no. 3 was also ordered to undergo S.I. for one year under Sec. 379 of the I.P.C. All the sentences were directed to run concurrently.

(3.) Factual matrix giving rise to this revision is that the complainant was married with Ravindra Kumar Barnwal (petitioner no. 1) in the year 2008 in accordance with Hindu customs. The parents of the complainant had given dowry to the accused persons as per their capacity and after marriage, complainant went to her Sasural, where she was kept properly for four-five months. Thereafter, the accused persons started demanding a Bolero jeep and a cash of Rs.One Lac from the complainant. The complainant gave information about the said demand to her parents and the parents of the complainant showed their inability to fulfill the said demand, so the accused persons started assaulting her on various ways. In the meanwhile, the complainant gave birth to a girl child, but the accused persons took no care of her, they used to stop providing food to her and ultimately, she was driven out from her matrimonial house. The complainant and her father tried to settle the dispute, but the accused persons were rigid on the demand and at last the complainant was compelled to file this Complaint in the court.