STATE OF CHHATTISGARH Vs. SANTOSH KUMAR

JUDGEMENT

(1.) This acquittal appeal is directed against the judgment of acquittal rendered by the Court of Second Additional Sessions Judge (Fast Track Court), Mungeli, in ST No.336/98 acquitting the accused from the charge under Sections 498-A, 304-B read Section 34 and Section 306 read with Section 34 of the Indian Penal Code (henceforth 'the IPC').

(2.) The allegation against the accused persons was that due to the alleged torture and cruelty for not satisfying the demand of dowry the deceased was assaulted and eventually she committed suicide by setting herself ablaze between 10.00 am - 11.00 am on 20-6-1998.

(3.) The trial Court has acquitted the accused of the charges for the reason that there is no proof of the date of marriage, therefore, there is no corresponding proof that the death in an unusual circumstances due to demand of dowry has occasioned within seven years of marriage.