STATE OF MADHYA PRADESH Vs. JANVED SINGH

JUDGEMENT

(1.) The law often steps into homes not to witness celebration, but to lift the veil from grief. The present appeal arises from such a home where warmth of a hearth turned into cold silence of death. The State challenges the acquittal of two men, the husband and father-in-law of young woman whose life ended in mysterious, yet telling circumstances.

(2.) This appeal by the State is directed against judgment and order dtd. 6/4/2010 in Criminal Appeal No. 66 of 2000, whereby High Court of Madhya Pradesh, Bench at Gwalior, has set aside the conviction and sentence of both the respondents, recorded by Sessions Judge for offences under Ss. 302, 304B, 498A and 201 of the Indian Penal Code, 1860, and has acquitted them.

(3.) The deceased Smt. Pushpa was married to accused No.2, Mahesh. The marriage however was beset with discord. The deceased was subjected to harassment and cruelty at the hands of her husband (A-2) and father-in-law Janved Singh (A-1), on account of demand for dowry.