STATE BY NANJANGUD TOWN POLICE Vs. RAVI

JUDGEMENT

(1.) This appeal is filed challenging the judgment of acquittal passed in SC.No.40/2008, dated 4th day of November, 2010, on the file of IV Additional District and Sessions Judge, Mysore.

(2.) The factual matrix of the case is that the daughter of Balraj by name Bindu was residing at Shayamapura Street in Nanjangud Village. On 27.3.2007 at about 6.00 pm., the accused Nos.1 to 9 with their common intention went near her house and abused her in a filthy language and asked her to marry accused No.1- Ravi and if she does not marry him, she should not marry anybody and also abused her stating "Gudashatti Mundi" and asked her go somewhere and die. With this background, due to humiliation, victim - Bindu made an attempt to commit suicide at 6.45 pm., in the first floor of her house by pouring kerosene and setting fire. Thereafter, she was taken to Nanjangud Hospital and subsequently, taken to K.R.Hospital, Mysore, but on 28.3.2007 at about 2.30 am., she succumbed to the injuries. Hence, a case was registered against accused persons for the offences punishable under sections 504 , 306 r/w 34 of IPC . Accused Nos.1 to 9 appeared before the trial court and denied the charges leveled against them.

(3.) The prosecution examined PWs.1 to 16 and got marked Exs.P1 to P14 and M.Os 1 to 5. The statement of accused under Section 313 of Cr.PC was recorded. The trial Court after considering both oral and documentary evidence acquitted the accused persons.