STATE Vs. VED PRAKASH GUPTA

JUDGEMENT

(1.) THE State is aggrieved by the impugned judgment and order dated 11.4.2007 acquitting the accused of offences punishable under Sections 304-B/498-A/406/34 IPC.

(2.) THE deceased Rekha was married to A-2 Anoop Gupta on 21.11.1996. She committed suicide on 28.2.2000. Statements of her father and brothers were recorded by the Sub-Divisional Magistrate because Rekha had died within seven years of her marriage. They stated that the husband of the deceased, her father-in-law A-1, her mother-in-law A-3 and her brother-in-law A-4 used to treat her with cruelty and used to torture her on account of bringing insufficient dowry in spite of the fact, they had spent lavishly at the wedding and due to said cause Rekha had committed suicide.

(3.) THE case of the prosecution obviously hinged upon the testimony of the father and brothers of the deceased and above all the diary maintained by the deceased as also the suicide note.