STATE OF GUJARAT Vs. BHIKHUSINH JETHUSINH PARMAR

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant original complainant, State of Gujarat under Section 378(1)(3) of the Cr. P.C., against the Judgment and order dated 21.02.2005 rendered by the learned Additional Sessions Judge, 4th Fast Track Court, Himatnagar, in Sessions Case No.214 of 2003. The said case was registered against the present respondentsoriginal accused for the offences punishable under Sections -498A, 306 and 114 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, as per the complainant, he was residing with his family at Sitwada (Navarpua) Taluka, Prantij, District: Sabarkantha and earning his livelihood by doing agriculture. His daughter Savita was married with one Dashrathsinh Bhikhusinh Parmar of village Hapa -accused No.3 herein before 11 months of the incident. After performing 'Aanu' ceremony, she was sent to her inlaws house at the time of holi. Whenever, she was coming to her parental home, she was narrating to relatives about the mental and physical cruelty and harassment caused to her by her father -in -law, mother -in -law, husband, sister -in -law and also Jethani.

(3.) ON the basis of above allegations, charge was framed vide Exh.5 and read -over and explained to the accused for the offence punishable under Sections -498A, 306 and 114 of the Indian Penal Code. Then, plea was recorded vide Exh.6 to 10 and respondents -accused pleaded not guilty to the charge and claimed to be tried.