STATE OF GUJARAT Vs. BIPIN @ BABU KARSHAN TRIVEDI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondent Mr. Ashish M. Dagli.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 09.02.2004 of the learned Additional Sessions Judge, 9th Fast Track Court, Porbandar in Sessions Case No.81/1998 whereby the respondent herein was acquitted of the offences punishable under Sections 498 -A and 306 of the Indian Penal Code.

(3.) THE case in brief and the incident which occurred on 08.05.1997 are as under : - The complainant herein is the brother of the deceased Jagrutiben. The marriage of the deceased had taken place with the accused about 7 years prior to the date of the incident. As per the say of the complainant, and as per the case of the prosecution, after marriage, the accused started doubting the character of the deceased and on account of this, she was subjected to physical and mental torture. Fed up with this constant torture, the deceased poured kerosene on her body and set herself on fire. On these facts, the complaint was filed and after completion of investigation, the police charge -sheeted the respondent for the above cited offences.