STATE OF GUJARAT Vs. BHAGIRATH KANJIBHAI & 3

JUDGEMENT

(1.) AS per the previous order dated 24.2.2015, this appeal has already abated qua respondent nos.2 and 3, who have passed away. Today, Mr.Tirmizi has also produced medical reports of respondent no.4 showing that she is suffering from malignancy. Mental condition of respondent no.1 is also not stable. Therefore, it appears that the wrath of the god has fallen on the family. Be that as it may, learned advocates for the parties have been heard at length on the merits of the matter.

(2.) THE State has preferred this appeal under Section 378 of the Criminal Procedure Code against the judgment and order dated 23.2.2000 rendered by learned Additional Sessions Judge, Ahmedabad City in Sessions Case No.308 of 1996. The said case was registered against the present respondents -original accused for the offence under Sections 498 -A and 306 of the Indian Penal Code.

(3.) THE case of the prosecution is that on 13.6.1996 at about 4.55 p.m. the deceased Jashiben poured kerosene on herself and set herself on fire because of the harassment given by the accused persons. It is the case of the prosecution that all the accused have abetted the offence and due to harassment given by the accused, the deceased committed suicide. Thereafter, the deceased was removed to the hospital and her statement was recorded and a complaint was also lodged being C.R.No.I -31 of 1996 in Gomtipur Police Station.