STATE OF GUJARAT Vs. KALIDAS A PANCHAL

JUDGEMENT

(1.) THOUGH served, none appears for the respondent -accused.

(2.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Additional Sessions Judge, Palanpur dated 05.03.1993 rendered in Sessions Case No.21 of 1991, whereby the learned Trial Judge acquitted the original accused opponent herein of the charges for the alleged offences.

(3.) THE brief facts of the prosecution case are that a complaint was lodged by the complainantAmratlal Shankarlal Panchal being IC.R.No.155/1990 registered with Palanpur Taluka Police Station, wherein complainant -Amratlal Shankarlal Panchal is residing at Galvada and her sister -Hasaben (deceased) was married with accused before fifteen years and out of the wedlock, accused and deceased having one son Vinod and three daughters. It is further case of the prosecution that after the birth of their son -Vinod, her father -in -law, mother -in -law and her husband used to beat her very often and also to cause mental and physical harassment to her. Because of that harassment, the deceased committed suicide by consumption poison.