(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. 31/12/2010, passed in Sessions Case No. 2 of 2005 by the learned Additional Sessions Judge, Veraval recording the acquittal.
(2.) Facts in brief are that on 29/10/2004, Anjuben - daughter of complainant - Bhaya Bhagwan Sevra committed suicide by jumping into the well with her minor daughter on account of physical and mental harassment from the respondents - accused, since it is alleged that accused No.1 - husband of deceased Anjuben was having illicit reationship with his sister in law and deceased has tried to stop him. The complainant lodged the FIR in question against the respondents for the offence punishable under Ss. 498(A), 306 and 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC ").
(3.) Heard, learned Additional Public Prosecutor Ms. C. M. Shah for the appellant - State and learned advocate Mr. Pinank Raiyani for learned advocate Mr. Hriday Buch for the for respondents - accused. Since respondent No.3 expired pending appeal, the appeal stands abated against respondent No.3.
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