THE STATE OF GUJARAT Vs. RAVAL RANCHHODBHAI NENABHAI

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 15.04.2005 rendered by learned Additional Sessions Judge, Fast Track Court No.7, Mehsana in Sessions Case No.170 of 2004.

(2.) The short facts giving rise to the present appeal are that victim ­ Hansaben is the wife of respondent No.1 and respondents Nos.2 to 6 are her inlaws. It is alleged that span of marriage life of the victim is of about 22 years and she was subjected to intolerable physical and mental harassment. It is alleged that on the day of incident, the victim received burn injuries due to burst of stove and thereafter during the treatment, she died on 28.03.2004. 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.