STATE OF CHHATTISGARH Vs. PRADEEP KUMAR

JUDGEMENT

(1.) This is an acquittal appeal preferred by the State challenging the judgment rendered by the Trial Court acquitting the accused persons of the charges under Sections 498-A and 306 of IPC, in the alternate under Section 304-B of IPC for causing dowry death of deceased Nandrani Bai between 2:30 pm to 6:30 pm on 28.11.2004.

(2.) Respondent No.1 Pradeep Kumar and deceased were married on 12.05.2003. It is the case of the prosecution that before marriage, it was agreed that the husband would be gifted S. S. Honda Motorcycle, however, at the time of marriage, Yamaha Motorcycle was gifted and that the deceased was subjected to cruelty for this reason as well as on other counts like not doing household work properly, quality of other dowry articles etc.

(3.) The prosecution examined as many as 20 witnesses to bring home the charges, whereas the accused persons examined two defence witnesses namely, Manju Dwivedi (DW-1) and Dinesh Kumar Verma (DW-2).