STATE OF GUJARAT Vs. JITENDRA DILIPBHAI DIXIT

JUDGEMENT

(1.) By way of this appeal, the appellant State has challenged the judgment and order of the learned Extra Asst. Sessions Judge, Jamnagar (for short, 'the trial Court'), Dated : 26.02.1997, rendered in Sessions Case No. 113 of 1993, whereby, the learned trial Court acquitted the original accused the Respondents, herein, of the charges under Sections 498(A), Section 306 read with Section 114 of the Indian Penal Code.

(2.) The brief facts of the case of the prosecution, as set out before the trial Court, are that the deceased, who happened to be the wife of the original accused No.1 and daughter-in-law of original accused No.2, was married to the accused No.1 in the year 1979. However, they had no issue. It is stated in the complaint that on account of that accused Nos. 1 and 2 used to harass the deceased and thereby led her to commit suicide on 07.12.1991. Hence, the complainant lodged the complaint in question. On registration of the offence, police carried out the investigation and on finding sufficient evidence, a charge-sheet was filed against the both the accused.

(3.) At the time of trial, the prosecution, in support of its case, examined eleven witnesses.