RAJASEKHAR MANTHA,J. - (1.) The Revisionists are aggrieved by an order dated 30/08/2017 passed by the court of the Sessions Judge, A and N Islands, Port Blair refusing to discharge them under section 227 of the Cr. PC, 1973.
(2.) The Revisionists have been accused of abetting the suicide of one Monica, wife of the Accused No. 1 on 10th June 2014. The defacto complainant, is one Kripal Singh, father of the deceased. The Revisionist Accused No. 1, Ajit Kumar is the husband of the deceased and the Revisionist Accused No. 2, Sharda Devi, is the Mother-in-law of the deceased.
(3.) The case in the chargesheet is as follows:- The Revisionist No. 1 got married to Monica in February 2010. The marriage was solemnised at Gurgaon near Delhi. At the relevant point of time, he was posted at New Delhi under the Indian Navy. The Accused No. 1 initially stayed with his parents alongwith Monica. On the 29th of November, 2011 a complaint was lodged by Monica with the Sadar Bazar, P.S. at New Delhi, of torture by her Husband and Mother-in-Law. Upon an enquiry being conducted by the ASI, one Anand Prakash, it was found that an injury was sustained by Monica after being assaulted by the Accused No. 1 husband. It was stated that the Accused demanded a sum of Rs. 1 lac and a Hyundai Verna car from Monica. The matter came to be settled before the Police.;