STATE OF GUJARAT Vs. MAHESHKUMAR RAMANLAL DARJI

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 5.3.1998 rendered by the learned Additional Sessions Judge, Panchmahal at Godhra, in Sessions Case No.113 of 1997. 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 deceased Bhavnaben took place in the year 1992. All the accused persons were residing together in one house at Village Dalol. The accused persons were taunting the deceased in the house hold work and were harassing her telling that her father has not given Rs.50,000/ as per agreement. Bhavnaben had filed maintenance application against the respondent No.1 which came to be withdrawn on 15.4.1997. Due to harassment and cruelty meted out to Bhavnaben she committed suicide by jumping in well. On 14.5.1997, police phoned at the house of Bharatbhai, neighbour of Madhuben that dead body of Bhavnaben was found from the well. 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.