STATE OF GUJARAT Vs. CHANDRASHEKHAR RATANKUMAR SINGAL

JUDGEMENT

(1.) PRESENT appeal under Section 378(1)(3) of the Criminal Procedure Code, 1973 ('the Code' for brevity) has been directed against judgment and order dated 04/06/1999 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 157 of 1997 whereby, the learned trial Judge was pleased to acquit the respondent herein original accused from the offences punishable under Sections 498A and 306 of the Indian Penal Code.

(2.) HEARD Mr. K. L. Pandya, learned Additional Public Prosecutor for the appellant State of Gujarat and Mr. Rajesh M. Agrawal, learned advocate for the respondent original accused.

(3.) BRIEF facts of the prosecution case are that on 14/06/1994 deceased Vanita, who was the daughter of complainant Shri Mangilal Lalluramji Gupta, resident of Ujjain, Madhya Pradesh, got married to the respondent herein original accused. Out of the said wedlock, they had a boy child. Initially their married life was smooth. The respondent husband was serving in a firm situated at: Dhar, Dist.: Pithampur, Nr. Indore, who later shifted to Ahmedabad and got job in Arvind Mill. At the time of marriage, the complainant had given the respondent dowry in cash and kind. However, after they shifted to Ahmedabad, the respondent accused had started giving physical and mental torture repeatedly demanding dowry. When it became unbearable to the deceased, she committed suicide on 17/05/1997 by setting her ablaze at her matrimonial house and accordingly, a complaint for the alleged offences had been lodged against the respondent original accused.