STATE OF GUJARAT Vs. AMARBEN KACHRABHAI AHIR

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 20.10.2004 rendered by the learned Additional Sessions Judge, Fast Track Court No.6, Rajkot, in Sessions Case No.75 of 2004. The said case was registered against the present respondent original accused for the offence under Sections 498A, and 306 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, the accused is motherinlaw of Devuben deceased. She had quarrel with her motherinlaw frequently and because of that on 18.9.1989 at 8:30 hours the deceased committed suicide by pouring kerosene on herself. Hence complaint under Sections 498(A) and 306 of the Indian Penal Code was registered.

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