STATE OF GUJARAT Vs. PRADIPKUMAR PRAKASHBHAI CHAVDA

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred the present appeal under Section 378(1)(3) of the Code of Criminal Procedure against judgment and order dated 30.09.2014 passed by learned Additional Sessions Judge, Ahmedabad in Sessions Case No. 427 of 2012, acquitting the respondents accused for the offence punishable Sections 306 and 114 of the Indian Penal Code (hereinafter referred to as "IPC" for short).

(2.) Briefly, the case of the prosecution is that the respondents accused used to beat the deceased for trivial reasons and tortured her physically and mentally, due to which, she committed suicide by jumping in Sabarmati river at Nehru Bridge, Ahmedabad. Thereby, the respondents accused committed an offence punishable under Sections 306 and 114 of IPC.

(3.) After registration of complaint, investigation was carried out and charge-sheet came to be filed against the accused in the Court of learned Magistrate. As the case was triable by learned Special Court, the same was committed to the Court of learned Special Judge. Thereafter, the charge came to be framed and explained to the accused, to which the accused pleaded not guilty and claimed to be tried.