STATE OF GUJRAT Vs. DIPAKJI SOMAJI THAKOR

JUDGEMENT

(1.) Present Appeal is preferred under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973, against the acquittal recorded by the judgment and order dtd. 11/5/2010 passed by the Sessions Judge, Ahmedabad (Rural) in Sessions Case No.79 of 2008. By the aforesaid judgment and order, the respondents have been acquitted for the offences under Sec. -498(A), 306 and 114 of the Indian Penal Code.

(2.) F.I.R. was registered being C.R.No.I-110 of 2007 registered with Vejalpur Police Station, Ahmedabad on the basis of allegations by the complainant- father of the deceased-victim alleging that the victim namely Gazal was married to one Dineshbhai Thakor on 19- 05-2006 and had started residing in joint family of the husband, who are respondents-accused herein. It is alleged therein that while the deceased was residing with family of the respondents-accused, mental and physical harassment was meted out by the relatives of her husband. As a result of which, husband and wife had started residing separately. Still, there was continuous harassment, as a result of which suicide was committed by the deceased-victim; Gazal by jumping into the river.

(3.) The Sessions Court upon conclusion of the trial has recorded the acquittal giving benefit of doubt to the respondents-accused.