Utt HC | Standard of proof in a criminal case varies at different stages;  Exercise of inherent powers declined

Uttaranchal High Court: Ravindra Maithani, J., dismissed an appeal filed under Section 482 of the Code of Criminal Procedure, 1973 against the

Uttaranchal High Court: Ravindra Maithani, J., dismissed an appeal filed under Section 482 of the Code of Criminal Procedure, 1973 against the order passed in Criminal Revision No. 66 of 2016, Hemant Chaudhary v. Poonam Rani.

Respondents had filed complaint against the petitioners for the offences punishable under Sections 120B, 406, 420, 384, 504 and 506 of Penal Code, 1860 according to which petitioner’s 2 and 3 had persuaded the respondent 2 to marry with petitioner 1 and very hurriedly both were got married and after marriage respondent 2 noticed that petitioner 1 would speak to some person at odd hours and after inquiry, it was found that the petitioner was already married and a complaint was made and the trial court had dismissed the complaint which was yet again challenged in criminal revision where the trial court had directed to take the matter afresh.

The Court while dismissing the petition relied on the evidence that had been presented like that of the photographs and recorded the conversation and also the admission of the petitioners of the fact that the petitioner was already married thus the trial court was right in observing that an offence punishable under Section 494 was committed.[Poonam Rani v. State of Uttarakhand, 2020 SCC OnLine Utt 82, decided on 03-01-2020]

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