AMARESHWAR SAHAY, J. - (1.) HEARD the learned Counsel for the parties.
(2.) THIS revision application is directed against the judgment of two Courts below, whereby the petitioners have been found guilty for the offence under Sec. 498 -A of the Indian Penal Code and for the offence under Sec. 4 of the Dowry Prohibition Act and, accordingly, they have been sentenced to undergo R.I. for 1 year for the offence under Sec. 498 -A of the Indian Penal Code whereas they have been sentenced to undergo RI for a period of six months for the offence under Sec. 4 of the Dowry Prohibition Act and also to pay a find of Rs. 2,000.00 (Two thousand) each and in default of payment of fine to further undergo S.I. for three months. The petitioner No. 1 is the husband of the informant (victim) and petitioner No. 2 is her father in law.
(3.) THE prosecution case, in short, is that Saira Khatoon was married to petitioner No. 1, Safruddin in the year 1987 according to Muslim customs and rites. After passing some time of the marriage, her husband Safruddin started pressurizing her for dowry and asked her to bring money from her parents. Thereafter Rs. 15,000.00 was paid to her husband for doing business by the father of the informant. Subsequently, he demanded more money and when the said demand was not fulfilled, the petitioner No. 2 sold the ornaments of the informant and sent her to her parent's house. It is further alleged that the accused persons tried to hang the informant with rope. She was also assaulted and they also tried to take her life by burning her. The husband also solemnized his marriage with another girl and that was his 4th marriage. ;