STATE OF GUJARAT Vs. RAMNIK SHAMJI GOHIL

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 31.3.2005 rendered by learned Additional Sessions Judge, Fast Track Court No.7, Jamnagar in Sessions Case No.120 of 2002.

(2.) The short facts giving rise to the present appeal are that the complainant filed the complaint on 8.2.2002 before Jamnagar City "A" Division Police Station stating the fact that his sister named Sunita has been married with Bipin Ramnikbhai before three and half years from the date of the incident. It is alleged that as and when she was visiting her parental house, she was complaining regarding ill-treatment and harassment from the respondents accused on petty grounds. It is alleged that as ill-treatment was beyond her control, she has committed suicide by consuming poisonous drug. 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.