STATE OF GUJARAT Vs. MANGLABEN W/O PARSHOTTAMBHAI

JUDGEMENT

(1.) The present acquittal Appeal has been filed by the appellant - original complainant, State of Gujarat under Section 378 Cr. P.C., against the Judgment and order dated 30.12.1996 rendered by the learned Additional Sessions Judge, Court No.19, Ahmedabad, in Sessions Case No. 15 of 1993. The said case was registered against the present respondents original accused for the offence under Sections 498-A and 306 of the Indian Penal Code.

(2.) According to the prosecution case, the marriage of complainant, Ramaben Maheshbhai solemnized with one Maheshbhai Parshottambhai just before six years prior to the date of incident dated 28.3.1992. The accused No.1 Manglaben Parshottambhai was mother-in-law and accused Nos.2 and 3 were sisters-in-law of the deceased Ramaben Maheshbhai. After about one year of her marriage deceased Ramaben came to her parental house at Bagasara with her husband and there some quarrel took place therefore she stayed at her parental house. Just one and half month before the incident accused No.1, Manglaben Parshottambhai went to Bagasara i.e. parental house of the deceased and convinced the parents of the deceased and carried the deceased with her at Ahmedabad with the assurance that she will keep the deceased well. On 28.3.1992 at about 4.00 p.m. deceased Ramaben asked some money from the accused to purchase milk for her minor daughter and for that quarrel took place and the deceased was abused and insulted by the accused persons and they told her to die. Therefore, she enraged and was led to commit suicide and she poured kerosene on herself and ablaze and thereby committed suicide. Hence the complaint came to be lodged.

(3.) Thereafter, investigation was carried out and statements of several witnesses were recorded. During the course of investigation, accused persons were arrested and, ultimately, charge-sheet came to be filed against them in the Court of learned Magistrate. As the case was sessions triable the same was committed to the Court of Sessions.