BHARAT BHUSHAN, J. - (1.) THIS criminal revision is directed against the judgement and order dated 11.1.2007 passed by learned Addl. Sessions Judge, Court No. 8, Meerut whereby the Criminal Appeal No. 99 of 2006 (Ramesh Chandra and others Vs State of UP) arising out of Criminal Case No. 1035 of 2005 (Case Crime No. 52 of 1990, State Vs Ramesh Chandra and others) under Sections 498 A/494 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Saroorpur, District Meerut convicting the appellant and other co accused persons was partly allowed by acquitting the appellants namely Ramesh Chandra, Smt Ramkali, Smt Rajesh and Smt Mundro under Section 498 A IPC and Section 3/4 Dowry Prohibition Act and further the appellant Ramesh Chandra was convicted under Section 494 IPC and sentenced for two years rigorous imprisonment along with fine of Rs. 1000/ with default stipulation.
(2.) BRIEF facts of the case are that the revisionist initially solemnised marriage with the complainant Smt Ramo Devi on 8.5.1984. The revisionist secured ex parte decree of divorce on 6.1.1988 from the Addl. District Judge, Ludhiana. After the divorce the revisionist Ramesh Chandra solemnised another marriage under Special Marriage Act with Madhubala. Subsequent to this marriage, the first wife Smt Ramo Devi moved the Ludhiana court for cancellation of the ex parte decree of divorce on 22.8.1989 which was allowed and ex parte decree of divorce was set aside on 16.5.1992 by the learned Addl. District Judge, Ludhiana. The first wife Ramo Devi lodged an FIR for cruelty on non fulfilment of dowry demands and also for bigamy on 16.5.1992. Trial Court vide order dated 30.11.1994 passed by IXth Addl. Chief Judicial Magistrate, Meerut convicted the revisionist Ramesh Chandra under Section 498 A IPC and sentenced him to undergo 2 years imprisonment along with fine of Rs. 1000/ with default stipulation. He was also convicted and sentenced under Section ¾ Dowry Prohibition Act for six months imprisonment and fine of Rs. 2000/ with default stipulation. The revisionist was also convicted and sentenced under Section 494 IPC for two years imprisonment along with fine of Rs. 1000/ with default stipulation. The other co accused persons namely Smt Rajesh, Smt Mundaro and Smt Ramkali were also convicted and sentenced under Sections 498 A IPC ¾ D.P. Act read with Section 34 of IPC for varying degree of imprisonments and also fine in all sections with default stipulations.
(3.) AGAINST this order, the revisionist and other co accused preferred criminal appeal in the court of learned Sessions Judge, Meerut and the appellate court set aside the judgement and order dated 30.11.1994 passed by IXth Addl. Chief Judicial Magistrate, Meerut and remanded the matter back.;