(1.) This appeal is filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 31/7/2008, passed in Sessions Case No. 135 of 2007 by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court No. 3, Anand, recording the acquittal.
(2.) Facts in brief are that on 7/9/2007, Vimalaben, wife of complainant - Budhabhai Jenabhai Rathod committed suicide by consuming poision on account of continuous harassment and pressure from the respondent - accused to her for keeping illicit relation with him. That, earlier also the complainant had given an application to that effect before the Borsad Police Station, however, the respondent - accused continued such pressure tactics and gave threats, which led the deceased to commit suicide for which, a complainant lodged the FIR in question against the respondent for the offence punishable under Ss. 306 and 506(2) of the Indian Penal Code, 1860 (herein after referred to as "the IPC").
(3.) Heard, learned Additional Public Prosecutor Ms. Jirga Jhaveri for the appellant - State and learned advocate Mr. Pathik Acharya for the for the respondent - accused.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN