STATE Vs. RAVI SINGH AND ORS.

JUDGEMENT

(1.) THE judgment and order of acquittal dated 6.4.2011 in S.C. No. 340/2008 passed by the Sessions Court, Bangalore City, is called in question by the State in this appeal.

(2.) CASE of the prosecution in brief is that accused No. 1 -Ravi Singh is the husband of the deceased Leena @ Leena Singh; accused No. 2 is the mother of accused No. 1; the marriage between Leena and accused No. 1 was performed on 15.11.2006; at the time of marriage, the accused demanded dowry and consequently, P.W. 1 who was looking after Leena Singh and her family paid Rs. 90,000/ - to the accused towards dowry; certain other gold ornaments were also provided to bride and bridegroom at the time of marriage; after about one month of marriage, the accused started harassing the deceased to bring additional amount of dowry; when the deceased was two months' pregnant, she came to the house of P.W. 1 at Tumkur and complained her that the accused were not looking after her well and she did not want to go to Bangalore to live in her matrimonial house; however the deceased was pacified by P.Ws. 1 and 6 (aunt and brother of the deceased respectively) and was sent to Bangalore; within few days, she committed suicide by hanging herself to ceiling fan; the death has occurred at 10.30 p.m. on 31.3.2007.

(3.) LEARNED Government Pleader appearing for the State taking us through the material on record and the judgment of the Court below, contends that the evidence of P.Ws. 1 and 6 is sufficient to bring home guilt against the accused; sufficient material is found on record to show that the accused demanded dowry and received the same at the time of marriage; because of the harassment by the accused, the deceased committed suicide; accused No. 1 used to pressurize the deceased to get the pregnancy terminated; the appreciation of the evidence by the Court below is improper and incorrect; the trial Court has proceeded merely on assumptions while coming to the conclusion. On these among other grounds, he prayed for setting aside the order of acquittal.