STATE OF CHHATTISGARH Vs. CHAMELI KAUSHIK

JUDGEMENT

(1.) The appeal is heard on admission.

(2.) This appeal has been preferred by the State against the judgment of acquittal dtd. 23/1/2020 passed by the 6th Additional Sessions Judge, Bilaspur in Sessions Trial No.99 of 2019, whereby the Respondent/accused has been acquitted of the charge under Sec. 304B of the Indian Penal Code.

(3.) Case, in short, is that the Respondent/accused is mother-in-law of deceased Mahima Kaushik. Marriage between the deceased and the son of the Respondent/accused was solemnised in the month of April, 2018. On 2/11/2018, Mahima Kaushik committed suicide by hanging herself. Morgue was lodged by one Ritik Kaushik. On the basis of morgue inquiry report, First Information Report was registered. After completion of investigation, a charge-sheet was filed against the Respondent/accused. The Trial Court framed the charge after recording the evidence of prosecution witnesses and vide the impugned judgment dtd. 23/1/2020 acquitted the Respondent/accused of the charge under Sec. 304B IPC. Hence this acquittal appeal has been preferred by the State.