MOHAN GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of the order dated 18.10.2012 passed in Criminal Appeal No.81 of 2012 by which their challenge to the judgment of conviction and order of sentence both dated 12.09.2012 passed in G.R Case No.268 of 2007 corresponding to T.R Case No.419 of 2012 has failed.

(2.) The petitioner no.1 is said to have married the complainant-Gitali Rai and the petitioner no.2 is mother of the petitioner no.1.

(3.) Briefly stated, on an allegation that after the marriage the petitioners started harassing and inflicted cruelty upon her for demand of dowry, a written report dated 08.06.2007 was given to the police by the complainant on the basis of which a First Information Report being Barharwa P.S Case No.63 of 2007 was lodged. After the investigation, charge-sheet was submitted against the accused-petitioners for the offence under section 498-A/34 I.P.C and section 3/4 of Dowry Prohibition Act and cognizance of the offence was taken. After the charges for the aforesaid offences were framed against the accused persons, the prosecution examined seven witnesses and on behalf of the defence one witness has been examined.