STATE OF GUJARAT Vs. MAHENDRASINGH S RAJPUT

JUDGEMENT

(1.) Both these appeals arise from the common judgment and order of the Trial Court. Therefore, they are being heard and decided by this common judgment.

(2.) By way of these appeals, the appellantState of Gujarat has challenged the judgment and order dated 22.04.1987, passed by the learned Additional Sessions Judge, Court No.16, Ahmedabad, in Sessions Case Nos.200 of 1986 and 209 of 1986, whereby the Trial Court has acquitted the original accusedrespondents herein for the offence punishable under Sections 302, 498A and 201 read with Section 114 of the Indian Penal Code (for short "the I.P. Code").

(3.) The case of the prosecution is that the complainant was working in a factory and was having six children consisted three daughters and three sons. The elder daughterSeem married with original accused No.1. It is the case of the prosecution that the accused persons used to harass the deceasedSeema both mentally and physically for want of dowry. On the date of incident, the complainant came to know that her daughterSeema had been set ablaze at her matrimonial house and that she had been taken to the Civil hospital. During the treatment she expired. A complaint in respect of this incident was lodged by the complainant.