(1.) This appeal is directed against the judgment and order dated 19.03.2008 passed by learned Sessions judge, Chandrapur in Sessions Case no. 55/2002, thereby acquitting respondent nos. 1 to 3 from the offences punishable under Sections 498-A and 306 read with Section 34 of Indian Penal Code and Section 3 read with Section 4 of the Dowry Prohibition Act.
(2.) The prosecution case, in a nutshell, is under:-
(3.) The Sessions Court framed charges against all the accused of an offence punishable under Sections 498-A and 306 read with Section 34 of Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act. The accused pleaded not guilty and claimed to be tried. It is the defence of the accused that on the date of the incident, son of the accused no. 1 did toilet in the passage and therefore, neighbor residing there complained to the accused no. 1, so he asked the deceased to clean that space. Accused no. 1 asked her to see that there should not be any inconvenience to others and such thing should not happen in future. The deceased, in hot temper, thrown utensils on the floor and went for cleaning the toilet did by their son. So, according to the accused, because of hot temper nature of the deceased, she might have committed suicide. The accused denied that they ever demanded any amount from the parents of the deceased and they never ill-treated the deceased for not satisfying their demand.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN