STATE OF GUJARAT Vs. UDESINH BAPUBHA JADEJA

JUDGEMENT

(1.) The appellant State of Gujarat has preferred the present appeal under section 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dated 20.2.2006 rendered by learned Additional Sessions Judge and Presiding Officer, Fast Track Court No.2, Amreli in Sessions Case No.205 of 2001.

(2.) The short facts giving rise to the present appeal are that the deceased daughter of the complainant got married with respondent No.1 and out of the said wedlock, the deceased delivered a child who was dead. It is alleged that the deceased told the wife of the complainant that the mother -in -law and the husband both are beating the deceased and were subjecting harassment and cruelty to the deceased. It is also alleged that the respondents were also not giving food to the deceased and were confining her in the house. Ultimately, the complainant received the message that his daughter Urmilaba has died due to burn injuries. Hence, the complaint came to be lodged against the respondents accused.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the respondents accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.