BHUNESHWAR RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal revision is directed against the judgment dtd. 18/6/2014 passed by learned Additional Sessions Judge, Koderma in Cr. Appeal No. 02 of 2012, whereby and whereunder the judgment of conviction and order of sentence dtd. 9/12/2011 passed in T.R. No. 1428/2011, arising out of Jainagar P.S. Case No. 49 of 2003, corresponding to G.R. No. 325 of 2003 by learned Civil Judge (Junior Division-1), Koderma whereby the petitioner nos. 1 to 6 have been found guilty for the offence under Ss. 498(A), 323 and 504 of I.P.C. and have been sentenced to undergo simple imprisonment for six months in each Sec. . Further, petitioner nos. 1 and 6 have also been found guilty for the offence under Sec. 494 of the I.P.C. and have been sentenced to undergo simple imprisonment for two years, was affirmed.

(3.) The complainant namely, Sunita Devi made a complaint in the court of learned C.J.M., Koderma alleging therein that she was married to accused Bhuneshwar Rana (petitioner no. 1) six years ago with Hindu customs and rituals. It is further alleged that after the marriage, she went to her matrimonial home and stayed there for few years peacefully and out of said wedlock, they were blessed with a son and a daughter. Thereafter, the accused persons started to demand illegal additional dowry of Rs.50,000.00 cash and regularly tortured her physically and mentally due to its non- fulfillment. It is further alleged that on 10/2/2003 all the accused persons after conspiring got Bhuneshwar Rana again married with Rekha Devi (petitioner no. 6). It is further alleged that the complainant regularly suffered cruelty at the hands of the accused persons and lastly on 26/5/2003, she was publicly insulted and was abused in filthy language by the accused persons for not fulfilling the illegal additional demand of dowry and was badly assaulted by them. She was also ousted from the matrimonial home without her ornaments.