GAURI SHANKAR JOSHI Vs. HEM KUMAR PANDEY

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 19.07.2001, passed by Additional Sessions Judge/III Fast Track Court, Nainital, in Session Trial No. 290 of 1992, whereby said court has acquitted Hem Kumar Pandey of the charge of offences punishable under section 306 and 498A of Indian Penal Code (for short IPC).

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) FROM the perusal of the record, it is evident that, admittedly respondent/accused Hem Kumar Pandey got married the deceased Hemlata @ Deepa on 08.12.1990.It is also proved on the record that Hemlata @ Deepa committed suicide on 02.07.1991, as is proved from the statement of P.W.5 Dr.V.K. Dixit read with autopsy report (Ex. A-10). The only question before the trial court was whether she was abetted to commit suicide and whether she was subjected to cruelty before her death.