STATE OF GUJARAT Vs. VIJAYBHAI DESAIBHAI PARMAR

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 30.6.2004 rendered by learned Additional Sessions Judge, Fast Track Court No.1 in Sessions Case No.121 of 2003.

(2.) The short facts giving rise to the present appeal are that on 4.1.2003 the complainant lodged the complaint before Anand Town Police Station stating the fact that the marriage of Gauriben had taken place with Vijaybhai Desaibhai Parmar prior to 1 and 1/2 years from the date of the complaint. It is alleged that after the marriage, Gauriben was treated well by her husband and in-laws, but after a period of six months, her in-laws were ill-treating her and raising disputes with regards to household work on petty matters. It is alleged that deceased Gauriben was subjected to cruelty by respondents and as ill-treatment was beyond her control, deceased Gauriben committed suicide by consuming acid. 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.