STATE OF GUJARAT Vs. PARMAR KANUBHAI MAFATLAL

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant original complainant, State of Gujarat under Section 378 Cr. P.C., against the Judgment and order dated 15.7.2004 rendered by the learned Additional Sessions Judge, Fast Track Court 6th, Mehsana, in Sessions Case No.52 of 2001. The said case was registered against the present respondents original accused for the offence under Sections 498A, 306, 201 and 114 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, marriage of the complainant's daughter Bhagvati took place with the accused No.1 five years prior to the incident. That out of the said wedlock they got one female child and at the time of incident the deceased was pregnant. It is further case of the prosecution that on 7.7.2000, one jeep came from village Ethor and driver alongwith two other persons came to the complainant and told him that his daughter is not well. The complainant thereupon went to Village Ethor and found his daughter lying dead. He found that tongue of his daughter had come out and there was burn injuries on her front side and there was no other injury visible. Hence the complaint came to be lodged.

(3.) THEREAFTER , investigation was carried out and statements of several witnesses were recorded. During the course of investigation, accused persons were arrested and, ultimately, chargesheet came to be filed against them in the Court of learned Magistrate. As the case was sessions triable the same was committed to the Court of Sessions.