STATE OF CHHATTISGARH Vs. RAMESH KUMAR JATWAR

JUDGEMENT

(1.) This appeal has been filed by the State against the judgment dated 17.01.2014 passed by Additional Sessions Judge, Bilaspur in Sessions Trial No. 75/2013 acquitting the accused/respondents of the charge under Sections 498-A/34 and 313/34 IPC.

(2.) Facts of the case in brief are that on 26.07.2012 written report (Ex.P-3) was lodged by complainant Anita Jatwar (PW-5) stating that she was married to respondent/accussed namely Ramesh Kumar Jatwar about 11 years prior thereto and had two issues out of the wedlock. It is alleged that she was subjected to harassment and ill-treatment by her husband in collusion with the other accused persons who happen to be her in-laws. Allegedly, she was even made to abort twice by them against her wishes. Based on this written report, FIR (Ex.P-4) was registered against the respondents/accused for the offences punishable under Sections 498-A, 313, 34 IPC. Thereafter, the Court below framed the charge against them accordingly.

(3.) So as to hold the accused/respondents guilty, prosecution has examined 08 witnesses in support of its case. Statements of the accused/respondents were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the allegations made against them and pleaded innocence and false implication in the case.