STATE OF GUJARAT Vs. JAYABA NATUBHA JADEJA

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 12.5.2005 rendered by learned Additional Sessions Judge, 3rd Fast Track Court, Surendranagar in Sessions Case No.42 of 2003.

(2.) The short facts giving rise to the present appeal are that the accused and Kiratba both were staying in the same street at village Muli. It is alleged that the accused were frequently quarreling with deceased Kiratba on the ground of pouring water and swiping the 'falia' and were mentally torturing the deceased by taunting her and due to such torture, deceased Kiratba had, on 14.5.2003 when there was nobody in the house, poured kerosene on herself and committed suicide. Accordingly, the complaint to that effect came to be lodged by the complainant.

(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.