THE STATE OF GUJARAT Vs. BECHARBHAI AJUBHAI PARMAR

JUDGEMENT

(1.) This is an appeal preferred by the State of Gujarat, under Section 378 (3) of the Criminal Procedure Code, 1973, against the judgment and order of acquittal dated 1.2.2005, recorded by the learned Additional Sessions Judge, Fast Track Court, Gondal, in Sessions Case Nos.43 of 2002, 44 of 2002, 45 of 2002 and 46 of 2002.

(2.) It is the case of the prosecution that on 20.1.2002, when the deceasedNimu was residing at her matrimonial home at Viravaa, her inlaws came to meet her parents at her parental house and said that compromise was to be arrived at. Therefore, her brother came to her matrimonial home and saw that the deceased was lying on the floor covered with the clothes. DeceasedNimu was married with the opponent No.2 Vasram Bechar. It was informed that the deceased committed suicide at her matrimonial home. Accordingly, a complaint for the offences punishable under Sections 498(A), 306, 201, 176 read with Section 114 of the IPC, was filed before Lodhika Police Station.

(3.) In pursuance of the aforesaid complaint, the Police recorded the statements of the witnesses and after completion of investigation, filed chargesheet which came to be committed to the learned trial Court. After conclusion of trial and hearing, the learned trial Court acquitted the accused respondents from all the charges levelled against them. Therefore, the present appeal.