STATE OF GUJARAT Vs. GAJENDRABHAI AMRUTLAL PARMAR

JUDGEMENT

(1.) By way of the present appeal under Section 378 of the Code of Criminal Procedure, the appellant-State has challenged judgement and order dated 30.5.1991 passed by learned Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 90 of 1991 whereby learned trial Judge acquitted the respondents-original accused of the charges punishable under Sections 498A, 304B, 306 read with Section 114 of the Indian Penal Code.

(2.) The facts of the case, in a nutshell, is that original accused No. 1 is husband of deceased Rashmikaben. Original accused Nos. 2 to 4 are sisters of accused No. 1 and accused No. 5 is his mother. After marriage with accused No. 1 in the year 1987, deceased Rashmikaben was living in her matrimonial house at Ahmedabad. The accused persons used to harass and taunt the deceased for not bringing golden bangles and zanzer which drove her to commit suicide by consuming acid on 2.12.1990. The deceased was admitted in the Civil hospital on the very same day and she died after 22 days during the course of treatment.

(3.) The trial Court framed charges against the accused persons. The accused persons pleaded not guilty to the charges and claimed to be tried. Therefore, the prosecution produced evidence. Further statements of the accused persons under Section 313 of the Code of Criminal Procedure were recorded. The trial Court, after completion of trial, acquitted the accused of the charges levelled against them by the aforesaid judgement. Hence the present appeal.