STATE OF GUJARAT Vs. GANSHYAM CHIMANLAL KAPADIA

JUDGEMENT

(1.) THE present Appeal, under Section 378 of the Code of Criminal Procedure, is filed by the appellant � State of Gujarat against the Judgment and order dated 26.09.1994 passed by learned Additional Sessions Judge, Bhavnagar, in Sessions Case No.102 of 1994, whereby the learned Judge has acquitted the respondents � original accused from the charges alleged against them.

(2.) THE brief facts of the prosecution case are that the marriage of Dakshaben, daughter of the complainant was solemnized with Ghanshyam Chimanlal, respondent (original accused) before about 3 years of the incident. It is alleged in the complaint that the accused were giving mental as well as physical torture to deceased Dakshaben. It is alleged that the deceased Dakshaben had poured kerosene on herself and committed suicide. Therefore, the complaint was lodged against the accused for the offence under Sections 498(A), 306, 114 of I.P. Code.

(3.) BEING aggrieved by and dissatisfied with the aforesaid Judgment and order of acquittal, the appellant � State of Gujarat has preferred this Appeal.