STATE OF GUJARAT Vs. CHIMAN UKA BAMNIYA

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 13.9.1996 rendered by the learned Additional Sessions Judge, Junagadh, in Sessions Case No.93 of 1992. The said case was registered against the present respondents original accused for the offence under Sections 498A, 306 and 114 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, marriage of the deceased Jayaben took place with the accused No.1. The accused No.2 is motherin law and accused No.3 is grand motherinlaw of the deceased Jayaben. The accused persons used to tell Jayaben that they did not like Jayaben and, therefore, walkout from the house. The deceased Jayaben was meted out torture and cruelty by the accused persons. On 7.6.1991, the deceased Jayaben poured kerosene on herself and set herself ablaze due unbearable torture and cruelty by the accused persons. She died on 8.6.1991 during the treatment. Hence the complaint came to be lodged.

(3.) IN order to bring home the charges against the accused persons, prosecution has examined several witnesses and also produced documentary evidence.