VINODI GUDAKESH SAXENA Vs. SANDIP SUNDAR SHETTY

JUDGEMENT

(1.) Both these appeals are challenging the impugned order and judgment dated 21st March 2011, passed by Asst. Sessions Judge, Greater Mumbai, acquitting respondent (accused) of offences punishable under Section 498A (Husband or relative of husband of a woman subjecting her to cruelty) and 306 (Abetment of suicide) of the Indian Penal Code.

(2.) A lady by name Vigya, who committed suicide by hanging on 22nd May 2005 at her matrimonial home, was married to accused. The marriage, which was a love marriage, took place on 14th December 1997. Both were well qualified and were working in a company in Delhi. Vigya and accused started residing in Delhi from January/February 1998. They had a son by name Siddhant.

(3.) Sometime in October 2004, Vigya got a job offer from a company in Mumbai. Vigya resigned her job in Delhi and moved to Mumbai and started residing at her parent's house. Thereafter, accused also moved to Mumbai in February 2005, as he also got a job in Mumbai. Accused and Vigya were residing with the parents of Vigya, i.e., P.W.2 and P.W.3. A month or so later, Vigya and accused moved to the house of parents of accused in Mulund, Mumbai. Vigya and accused also engaged a full-time maid one Amita Kadam, who is P.W.-5, as both accused and Vigya were employed.