STATE OF GUJARAT Vs. HITESH BABULAL GHAMECHA

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 19.4.1995 rendered by the learned Assistant Sessions Judge, Jamnagar, in Sessions Case No.9 of 1994. The said case was registered against the present respondent original accused for the offence under Sections 498A and 306 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, on 22.11.1993 at about 22.30 hours Kalpanaben committed suicide pouring kerosene on herself and ablaze due to mental and physically cruelty meted out to her by her husband. The husband was forcing her to bring money from her father's house. Hence the complaint came to be lodged.

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