(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. 27/8/2010, passed in Sessions Case No. 477 of 2006 by the learned Additional Sessions Judge, Court No. 13, City Sessions Court, Bhadra, Ahmedabad recording the acquittal.
(2.) Facts in brief are that the respondents - original accused, who happens to be the husband and the in-laws of deceased, gave immense physical and mental torture as also gave cruel treatment to the deceased on the count of miscarriage as also for dowry. That, though the deceased had bought Rs.52,500.00 from her parental home and given to the respondents, the respondents demanded more amount and for that, used to give physical and mental torture, which led the deceased to commit the suicide by pouring kerosene and setting her ablaze. Thus, the accused committed the offences punishable under Ss. 498-A , 306 and 114 of the Indian Penal Code, 1860 ( IPC ) and Ss. 3 and 7 of the Dowry Prohibition Act, for which, FIR came be to registered against them.
(3.) It is pertinent to note that by an order dtd. 20/6/2022 passed by this Court, this appeal is abated qua respondent Nos. 2 and 3.
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