STATE OF GUJARAT Vs. RAVAL DEEPAKKKUMAR SHANKERCHAND

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 8/9/1995 passed by the learned Assistant Sessions Judge, Mehsana in Sessions Case No.134 of 1993 for the offences under Ss. 498(A) and 306 of the Indian Penal Code, the appellant - State of Gujarat has preferred this appeal as provided under Sec. 378 of the Code of Criminal Procedure, 1973 ("the Code" for short) inter alia challenging the judgment and order of acquittal in favour of the respondents - accused. The present appeal is abated qua respondent No.2 vide separate order dtd. 14/3/2022 passed by this Court.

(2.) The case of the prosecution is that, the deceased - Ranjanben got married with accused No.1 - Dipakkumar Sakarchand Raval before four years from the incident. Due to the demand of dowry, the deceased has committed suicide by jumping in the Well. Thereafter, the brother of the deceased - Bhalchandra Hiralal Rawal has given a complaint with regard to the incident before the Vijapur Police Station, District : Mehsana, which was registered for the offences under Ss. 498(A) and 306 of the Indian Penal Code.

(3.) In pursuance of the complaint lodged by the complainant, investigating agency recorded statements of the witnesses, collected relevant evidence in form of medical evidence and drawn various Panchnamas and other relevant evidence for the purpose of proving the offence. After having found material against the respondent accused, charge-sheet came to be filed in the learned competent Court and in turn, committed the case to the Sessions Court, Vijapur as provided under sec. 209 of the Code.