STATE OF GUJARAT Vs. RAJESH RATILAL PATEL

JUDGEMENT

(1.) HEARD learned Advocates for the respective parties.

(2.) BY way of this Appeal, the appellant State has felt aggrieved by the judgment and order dated 26.02.2004 passed by the learned Additional Sessions Judge (Fast Track Court No.5), Vadodara in Sessions Case No.233/2003 wherein the respondents have been acquitted for the offences punishable under Sections 498(A), 306, 201 and 114 of the Code.

(3.) THE case in brief is as under : - The complainant's daughter Seema was married to the accused No.1. For a period of two years or so, the matrimonial life was good. However, later as per the say of the complainant, Seema had alleged that as she did not bear a child, both the accused were physically and mentally harassing her. On 20.07.2003, the complainant had gone to see Nima another daughter of hers as Nima was pregnant. It was decided that they would also go to see Seema. On reaching the matrimonial home of Seema and on enquiring about her whereabouts from the neighbours, it came to their knowledge that on the said day at 11.00 am, Seema had consumed some poisonous drug and further, the last rites were conducted without informing the complainant. A police complaint in this respect was lodged. The case was registered and after completion of investigation, the chargesheet came to be filed before the appropriate Court. The learned Additional Sessions Judge (Fast Track Court No.5), Vadodara acquitted the respondents for the offences as cited above.