STATE OF GUJARAT Vs. KANAJI AATU MAHESHWARY

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 27.10.2005 rendered by learned Additional Sessions Judge, Fast Track Court No.4, Gandhidham at Kachchh in Sessions Case No.66 of 2002.

(2.) The short facts giving rise to the present appeal are that victim Laxmiben married to respondent No.1 and respondent Nos.2 and 3 are her in-laws. It is alleged that span of marriage life of the victim is of five years and she was subjected to intolerable physical and mental harassment. It is alleged that on the day of incident, respondent No.1 beaten to the deceased and ultimately committed suicide. 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.