STATE OF GUJARAT Vs. DINESHBHAI SHAMJIBHAI CHAUHAN

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant original complainant, State of Gujarat under Section 378 Cr. P.C., against the Judgment and order dated 15.12.1998 rendered by the learned Additional Sessions Judge, Vadodara, in Sessions Case No.94 of 1997. The said case was registered against the present respondent original accused for the offence under Sections 498A, 306 and 114 of the Indian Penal Code.

(2.) THE learned APP Mr.H.S.Soni, has stated that respondent Nos.2 and 3 have expired during the pendency of the appeal. In support of his say he has produced on record copy of death certificate of both the respondents. In view of the above statement, this appeal is abated qua respondent Nos.2 and 3.

(3.) ACCORDING to the prosecution case, marriage of deceased Nirmalaben was solemnized with Ganpatbhai Shamjibhai Parmar as per Hindu rituals. It is the case of the prosecution that after the marriage Paliben Shamjibhai and Shamjibhai Laxmichand, respondent Nos.2 and 3 used to taunt the deceased and pursuant to such mental harassment the deceased committed suicide by consuming poison alongwith kerosene on 24.4.1992. Hence the complaint was registered against respondents by the brother of the deceased.