AIROnline 2025 SC 41

Supreme Court Of India

(From : AIROnline 2022 MAD 1343)

Hon'ble Judge(s): K. V. Viswanathan, S. V. N. Bhatti , JJ

Criminal P.C. (2 of 1974) , S.386— Penal Code (45 of 1860) , S.498A— Dowry Prohibition Act (28 of 1961) , S.4— Sentence - Modification of - Offences of cruelty and dowry demand - There was sufficient evidence of harassment to coerce complainant and her family into meeting unlawful demand for gold - Conviction under S.498A IPC and S.4 of DP Act was upheld - Incident occurred nearly 19 years ago - Complainant had married and settled abroad - Both parties had moved on with their lives - Appellant had already spent about three months in custody - Appellant was sentenced to period already undergone and was directed to pay sum of Three Lakhs to complainant. AIROnline 2022 MAD 1343-Partly ReversedAIROnline 2021 SC 884-Relied on (Para 14 15 16 17) .....