STATE OF CHHATTISGARH Vs. PYARELAL YADAV

JUDGEMENT

(1.) This acquittal appeal is preferred under Section 378 (3) of the Code of Criminal Procedure, 1973 against judgment dated 10.12.2010 passed by Third Additional Sessions Judge (FTC), Surguja at Ambikapur (C.G.) in Session Trial No. 155/2009, wherein the said court acquitted the respondent for commission of offence under Sections 306 & 498 (A) of IPC, 1860.

(2.) In the present case, name of the deceased is Basanti @ Shanti Bai who is wife of respondent and was living with him at village- Chhindadad. It is alleged that the respondent demanded golden chain and vehicle from family of the deceased and harassed the deceased that is why she committed suicide by jumping into well on 23.10.2008.

(3.) To substantiate the charge, the prosecution examined as many as 10 witnesses. Jaylal Yadav (PW-3) is brother of the deceased. He is resident of village- Jamdi and he had no occasion to see as to what was going on in the family of the respondent where deceased was residing with him. As per version of this witness, he has been informed by the deceased that the respondent has demanded money and if his demand is not fulfilled then he will badly treat her.