STATE OF GUJARAT Vs. TARUNABEN @ BEBUBAHEN LALJIBHAI

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 19.5.2005 rendered by learned Extra Assistant Sessions Judge, Bhavnagar in Sessions Case No.140 of 2001.

(2.) The short facts giving rise to the present appeal are that the complainant lodged the complaint before Palitana Town Police Station stating the fact that his daughter named Rasilaben was married with Prakashbhai Laljibhai who is son of accused Nos.1 and 2 prior to four years from the date of incident. It is alleged that Rasilaben was subjected to cruelty by respondents accused on petty matters and as the cruelty subjected by respondents accused was beyond her control, she has committed suicide on 20.10.1990 by pouring kerosene on her person and setting her on fire. 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.