STATE OF GUJARAT Vs. KRUNALBHAI BHARATBHAI SACHANIYA

JUDGEMENT

(1.) By way of this appeal, the appellant-State has challenged the judgment and order of the learned Additional Sessions Judge, Court No.11, Ahmedabad City dated 28.08.2014 rendered in Sessions Case No.204 of 2013, whereby the learned trial Judge acquitted the original accused, the opponents herein of the charges for the offence punishable under Sections 498(A) and 306 read with Section 114 of the Indian Penal Code.

(2.) The brief facts of the case of the prosecution, as set out before the learned Trial Court, read as under:

(3.) The incident took place on 18.10.2012 when the deceased namely, Priyaben hanged her self and committed suicide. Marriage of Priyaben had taken place five years prior to the date of incident. Out of marriage they were having two kids. From the date of marriage the deceased was staying with her husband who in turn was staying with his father, mother and sister who are accused No.2, 3 and 4. After one year of marriage the deceased was frequently taunted about trivial issues about house work and mentally tortured used by words, "why don't you die?, go to your father's place", we will get marry Krunal to another girl". Thus, all the accused collectively were harassing, by mental torture and physical torture, and that has resulted into incident of suicide. FIR was lodged by the father of the deceased with Shahpur Police Station and case was registered as IC. R. No.143/2012. Investigation was carried out, initially accidental death No.19/2012 was reported under Section No.174 of Criminal Procedure Code. Inquest Panchnama was carried out, duptta by which suicide was committed was seized as Muddamaal in presence of Panches, FSL proceeding was resorted to. During investigation accused No.3 and 4 were granted anticipatory bail by the Hon'ble High Court as well as other remaining person. charge-sheet was filed before Metropolitan Magistrate and as case is triable by Sessions Court, as per section 209, same as committed, accordingly.