STATE OF GUJARAT Vs. GAURANGKUMAR MATHURBHAU LEUVA

JUDGEMENT

(1.) By this appeal, arises out of the judgment dtd. 07/10/1999 passed in Sessions Case No.27 of 1998 on the file of the learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar whereby the respondents-accused were acquitted of the charges for the offences punishable under Ss. 304(B), 306, 498(A) read with Ss. 34 and 114 of the Indian Penal Code, 1860 (for short 'the IPC').

(2.) It is the case of the prosecution that the deceased by name Anjuben (herein after referred to as 'the deceased') is the legally wedded wife of A-1. Their marriage was solemnized on 23/02/1996. A-2 is the brother-in-law, A-3 is the father-in-law, A-4 is the mother-in law and A-5 is the sisterin-law of the deceased. The deceased resided in joint family in Sector-22 at Gandhinagar. It is stated that after the marriage, all the accused have subjected her to cruelty by harassing her and demanded the dowry. It is further stated that the deceased informed to her parents and uncle about the demand of dowry and harassment.

(3.) After registration of the complaint by the complainant Kamleshbhai Parmar, the father of the deceased, investigation was carried out and on completion of the investigation, charge sheet was filed before the concerned magistrate court. As the case was exclusively triable by the learned sessions division, the same was made over to the Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar.