STATE OF GUJARAT Vs. KIRITKUMAR MANSUKHLAL PARMAR/ RAJPUT

JUDGEMENT

(1.) The appellant State has filed the present criminal appeal under Section 378 of the Cr.P.C. against the judgment and order, dated 25.8.2005, passed in Sessions Case No.55 of 2005, by the learned Presiding Officer, Fast Track Court No.2, Bhavnagar whereby, the trial court has been pleased to acquit the respondents accused from the charges for which they have been tried.

(2.) The specific charge here in the case is that the daughter of the complainant named as Varsha, whose marriage has taken place with accused No.1 and accused Nos.2 and 3 are the elder brother and wife of elder brother-in-law and accused No.4 is another elder brother, were demanding dowry and thereby, were ill-treating, so much so that frequently deceased Varsha, the daughter of complainant was driven away by accused No.1 and thereby, on account of such ill-treatment meted out to her, she on her own consumed poison on 24.12.2004 and thereby, a charge of Sections 498-A, 306, 304-B read with Section 114 of the IPC came to be levelled against the respondents accused and in addition thereto, offence of Sections 3 and 7 of the Prevention of Dowry Act has also been lodged.

(3.) The case of the prosecution, in brief, is summarized as under :