GURMEET KOUR Vs. PYARA SINGH AND ORS.

JUDGEMENT

(1.) Petitioner-complainant has laid this criminal revision petition under Section 397/401 Cr.P.C. against the judgment dated 15.09.2003 passed in criminal appeal no. 84/2003 by Special Judge, SC/ST (Prevention of Attrocities Cases), Sri Ganganagar (for short, 'appellate Court'), whereby learned appellate Court has allowed the appeal of the accused-respondents and acquitted them for offences under Sections 498A and 406 I.P.C.

(2.) The facts, apposite for the purpose of this revision petition, are that petitioner-complainant submitted an application before Police Station, Sadar, Sri Ganganagar on 27.06.1993 alleging therein that after entering into matrimony with second respondent-Satnam Singh, she was in-treated by the second respondent and his other relatives for bringing inadequate dowry. It is also alleged in the complaint that at the time of marriage, her parents gave jewellery, furniture and all the domestic articles as dowry but the same did not satisfy the greed of his husband and in-laws. As per the version of the complainant, second respondent was fully involved in harassing her on many occasions and others also instigated him to pressurise her for bringing dowry.

(3.) After investigation, Police submitted charge-sheet against the accused-respondents for offences under Section 498A and 406 I.P.C. before the Additional Chief Judicial Magistrate, Sri Ganganagar (for short, 'learned trial Court').