MAHESWARI Vs. MANICKAM

JUDGEMENT

(1.) THE above revision is directed against the order of acquittal dated 25.1.1995 in C.C.No.125 of 1993 on the file of the learned Judicial Magistrate, Tiruchengode acquitting the respondents 1 to 3, for the offence punishable under Sec. 4 of the Dowry Prohibition Act and Sec.498-A read with Sec.34, I.P.C.

(2.) THE respondents 1 to 3 were facing a trial as accused 1 to 3 in C.C.No.125 of 1993,on the file of the learned Judicial Magistrate, Tiruchengode for the offence punishable under Sec.4 of the Dowry Prohibition Act and Sec.498-A read with Sec.34, I.P.C. with regard to an alleged demand of dowry or twenty sovereign jewels and a sum of Rs.20,000 cash, from the revision petitioner herein and also caused cruelty to the petitioner for not giving the said dowry.

(3.) THE learned Judicial Magistrate, Tiruchengode by his order dated 25.1.1995 in C.C.No.125 of 1993. in the light of the evidence of P.Ws.1 to 7 and Exs.P-1 and P-2, acquitted the respondents 1 to 3, merely on the ground that the prosecution failed to prove that the respondents 1 to 3 demanded dowry from the petitioner, from the said charges. Hence, the above revision.