R.P.NAGRATH, J. - (1.) THE petitioner has filed the instant revision to challenge the concurrent findings of conviction recorded by both the Courts below under Section 498 -A IPC. He faced trial for offences under Sections 406 and 498 -A of Indian Penal Code (IPC) alongwith his parents. Parents of the petitioner were acquitted. The petitioner was also acquitted under Section 406 IPC. The petitioner has been sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 10,000/ -, in default to further undergo simple imprisonment for one month under Section 498 -A IPC.
(2.) AS per custody certificate placed on record by the State counsel, the petitioner has by now undergone about three months of imprisonment. The complainant had challenged the acquittal of parents of petitioner and the acquittal of petitioner under Section 406 IPC but the appeal filed by the complainant was also dismissed by a common judgment of the appellate Court. The story of prosecution is narrated in Ex. P -2, the complaint dated 15.02.2010 made by wife of petitioner to the police.
(3.) IN response to the matrimonial advertisement published in 'The Tribune' newspaper, the petitioner and his parents came to Kurukshetra on 09.03.2008. The marriage proposal was finalized and Roka ceremony was held on 09.03.2008 itself. The petitioner proclaimed that they are from good family and have no greed for dowry. They only wanted a decent marriage to be performed. The marriage was solemnized on 22.11.2008 at Town Marriage Palace, Kurukshetra. Certain gold items and cash etc. were given to the petitioner and his parents. An amount of Rs. 7,75,000/ - was spent in the marriage. It was also stated that a sum of Rs. 50,000/ - was given in cash for purchasing a motorcycle for the petitioner.;