STATE OF GUJARAT Vs. LAKHA BHURA KARAVDARA

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Addl. Sessions Judge (8th F.T.C.), Porbandar, Dated : 27.02.2004, rendered in Sessions Case No. 7 of 1999, whereby, the learned trial Court acquitted the original accused the Respondents, herein, of the charges under Sections 498(A), 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 a complaint came to be lodged by the original complainant against the Respondentsoriginal accused, wherein, it is stated that the daughter of the complainant was married to accused No.1 about nine years prior to the alleged offence. Accused No.2 is the mother -inlaw of the late daughter of the complainant. In the complaint, it is stated that the accused used to harass the daughter of the complainant mentally and physically and on account of that she committed suicide on 04.11.1998 by consuming poison. Hence, the complainant lodged the complaint in question.

(3.) THE prosecution, in support of its case, examined following witnesses; <FRM>JUDGEMENT_68_LAWS(GJH)1_2015.htm</FRM>