STATE OF GUJARAT Vs. RATILAL FAKIRBHAI DHODIYA PATEL

JUDGEMENT

(1.) THE present Criminal Appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973 is directed against the impugned judgment and order in Sessions Case No.80 of 1998 by the learned Additional Sessions Judge, Navsari dated 5.9.2002 recording the acquittal for the offence under Section 498A and 306 of the Indian Penal Code.

(2.) THE facts of the case briefly summarized are that the daughter of the complainant was married to the Respondent (husband). However, as the Respondent (husband) is said to have interest and the affair with other woman, it resulted in a constant quarrel, which lead to the suicide committed by the deceased at her parental house after she was taken to her parental house.

(3.) THE complaint came to be lodged for the alleged offence by the complainant father with the Valsad Rural Police Station for the offence under Sections 306 and 498A read with Section 114 IPC.