LALITA Vs. VISHWANATH

JUDGEMENT

(1.) This appeal is at the instance of the mother of the deceased (the de facto complainant) seeking to assail the Judgment and order passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Criminal Appeal No.125/2013 by which the High Court allowed the Criminal Appeal filed by the respondent - herein (original accused persons) and thereby acquitting them of the offence punishable under Ss. 306, 498A read with Sec. 34 of the Indian Penal Code (IPC).

(2.) It is the case of the appellant that the deceased Dev Kanya was married to the Respondent No.1 - herein namely Vishwanath past 1 1/2 years before the date of incident in question. It is her case that her daughter committed suicide she was incessantly harassed by her husband, father-in-law, mother-inlaw and first wife of the husband.

(3.) Upon First Information Report being registered by the father of the deceased, the investigation started. The statements of various witnesses were recorded by the police.