STATE OF M P Vs. ASHOK

JUDGEMENT

(1.) THE appellant -State of M.P. through this appeal against acquittal, challenges judgment dated 29 -2 -88 delivered by II Additional Sessions Judge Dewas in Sections Trial No. 12 of 1985 (State v. Ashok and others) acquitting the respondents accused of charges under Sections 306, 498A IPC and Section 4 of the Dowry Prohibition Act 1961.

(2.) ACCUSED Ashok is the son of accused No. 2 Anokhilal and accused No. 3 Sharda is mother of accused Ashok. Accused N01. 4, 5 and 6 namely Giru alias Girjesh, Kiran find Madhu alias Munni are sisters of accused Ashok and daughters of accused No. 2 Anokhilal and No. 3 Ms. Sharda. Prosecution case is that deceased Kamini alias Shobha daughter of Surendrakumer (P.W. 1) was married to accused Ashok, on 20 -1 -84. la the marriage two gold rings, one small almirahs and some utensils were given. According to the prosecution, accused Ashok and his parents and sisters used to harass Kamini laying that gold rings were less in weight and almirah was small. It ii also alleged that they used to make grievance about other goods having been not given in dowry. It is also alleged that accused Ashok and other accused persons bad illtreated Kamini and earlier Ashok had caused injury to Kamini on her head. Kamini complained to her father Surendrakumar and other relatives when she went to her parent's place about illtreatment by the accused persons. It is also alleged that the accused had illicit relations with another woman.

(3.) IT may he stated at the outlet that in this Court father of deceased Kamini namely Surendrakumar and the accused have filed applications for composition I.As. 1421/90 and 1422/90 praying for suitable orders on these applications. The consideration of these applications and orders on them were deferred to the time of final hearing.