SURESH PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned counsel appearing for the petitioner and Mr. R. C. P. Sah, learned counsel appearing for the informant.

(2.) In this application the petitioner has challenged the judgment dated 29.05.2002 passed by the learned Additional Sessions Judge, IIIrd, Bokaro in Criminal Appeal No. 56 of 2001 whereby and where under the judgment and order of conviction and sentence dated 14.08.2001 passed by the learned Sub-Divisional Judicial Magistrate, Bokaro in G. R. Case No. 1022 of 1997 convicting the petitioner for the offence punishable under Section 498A of the Indian Penal Code and sentencing him to undergo simple imprisonment for six months has been affirmed.

(3.) A complaint case was instituted on the allegation that the informant was married with the petitioner on 30.04.1996 as per Hindu Rites and Customs. After about six months it is alleged that there was a demand of Rs. 10,000/- in cash and a Hero Honda motorcycle and for non-fulfilment of the said demand the informant was subjected to physical and mental torture. It is also alleged that on 18.04.1997 the informant was assaulted and ousted from her matrimonial home after snatching ornaments and clothes which were in a box.