MOOL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Calla. learned Senior counsel appearing on behalf of the Appellant states that the Appellant has already undergone the sentence awarded to him and he has since been released, he does not press this appeal. This Appeal stands dismissed as not pressed.

(2.) The prosecution commenced on the basis of a report given by the father of the deceased P.W. 1 Ramesh Chander on 16.7.1998 alleging therein that his daughter Premlata was married to accused Virendra Kumar about four years ago. He received an information on phone from the co-accused Alka (since acquitted) that the deceased, his daughter-Premlata, had committed suicide by hanging herself. According to the report, after ten minutes of the aforesaid telephonic conversation, he received another telephone call from the Appellant-Sunita, mother-in-law asking him to come immediately to take the dead body of his daughter. On the telephonic communication the informant Ramesh Chand along with his other family members and friends reached at the matrimonial home of their daughter and found the dead body hanging with a sari. It has been alleged by the father of the deceased that the accused persons had hanged his daughter and further that the Appellants were regularly making demands for dowry and due to the harassment meted out to the her, she committed suicide.

(3.) The trial court on perusal of the evidence came to the conclusion that there is no evidence to show that these Appellants harassed the deceased for demand of dowry soon before the death and, accordingly, acquitted these Appellants. In this connection, the trial court observed as follows: