STATE OF GUJARAT Vs. CHIRAGKUMAR SURESHBHAI PAREKH

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 20. 2. 2009 passed by the learned Additional Sessions Judge,ahmedabad (Rural), in Sessions Case No. 136 of 2006, whereby the accused has been acquitted of the charges leveled against them.

(2.) THE brief facts of the prosecution case are as under: 2. 1 Priyanka had married with accused no. 1 Chiragkumar S. Parekh prior three years to the incident. Accused no. 1 Chiragkumar had extra martial affairs with another girl and due to this Priyanka was mentally and physically tortured by the accused persons. On 15. 3. 2006, because of the constant mental and physical torture, Priyanka committed suicide by hanging herself.

(3.) THEREFORE a complaint with respect to the aforesaid offence was filed against the respondent with the Police Station. Necessary investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, chargesheet was filed against them before the court of learned JMFC.