STATE OF UTTARANCHAL Vs. KALYAN SINGH

JUDGEMENT

(1.) THE present revision has been filed by the State against the judgment and order dated 22.11.1997 passed by Mr. Shailendra Saxena, the then Sessions Judge, Pauri Garhwal in Sessions Trial No. 57 of 1997 by which he had discharged the respondent -Kalyan Singh from the charges.

(2.) BRIEF facts for the disposal of this revision are that an FIR was lodged on 14.2.1997 before the Police Station on the next day of the incident. It is alleged in the said report that the accused -Kalyan Singh used to harass the deceased in connection with the dowry. Just two days before the occurrence, i.e., on 12.2.1997, the deceased had come to the house of her father and there she had stated that her husband, the accused/Kalyan Singh was harassing and threatening her to kill. The father of the deceased on the next day sent the deceased to the house of her husband. The occurrence of the death of the deceased took place on 14.2.1997 on the next day when she was sent to the matrimonial house. The matter was investigated by the police and charge -sheet was submitted before the Court.

(3.) I have heard learned Counsel for the parties and perused the record.