- (1.) This revision has been preferred against the judgment dated 28.09.2005 passed by Judicial Magistrate, (J.D.) Chakia, Chandauli in Criminal Case No. 114 of 1999 (State Vs. Ram Charittar and others) in criminal case no. C4 of 1998 under Section 498A, 323,506 IPC and 3/4 D.P.Act, ps- Naugarh, Chandauli, by which four accused persons of the said trial were acquitted.
(2.) Complainant Munni Devi (present revisionist) had moved application under Section 156(3) CrPC which was allowed and case crime no. C4 of 1998 was registered as four accused persons, namely, Ram Charitra, Sitaram, Jamuna and Ram Dulari. After investigation, police had submitted chargesheet against them for the offence under Section 498A, 323, 506 IPC and 3/4 D.P. Act. , for which they were charged.
(3.) The prosecution case in brief was that complainant Munni Devi (PW-1) was married five years ago with Ram Charittar Yadav. After this marriage, her husband Ram Charittar, father-in-law Sita Ram, mother-in-law Ram Dulari and Jamuna Yadav had been treating her with cruelty for demand of dowry and for that reason on 24.10.1998 at about 10:00 a.m. accused had beaten her, snatched her minor daughter and expelled her from their house.;