STATE OF MADHYA PRADESH Vs. RAMNATH DEVIRAM SHARMA

JUDGEMENT

(1.) THIS appeal under Section 378 of the Code of Criminal Procedure, 1973 (in short "The Code") has been filed by the appellant/State against the judgment of acquittal dated 16 -06 -1999 passed by learned Additional Sessions Judge, Sabalgarh District Morena in Sessions Trial No.155/1990 whereby respondents were acquitted of the offence punishable under Sections 304 -B, 306 and 498 -A of Indian Penal Code (in short IPC).

(2.) THE prosecution case, in brief, is that marriage of Leela Bai (since deceased) was solemnized with respondent No.1 -Ramnath on 28 -04 -1986 and sufficient dowry was given to the respondents. Thereafter, Leela Bai was subjected to cruelty by the respondents on the pretext of non fulfillment of demand of dowry. In the night of 24th April, 1989 Leela Bai dashed herself to the Train Engine due to which she received grievous injuries and later on in the mid night at 1:00 am she died.

(3.) UPON the report of father of deceased, Crime No.95/1989 was registered against the respondents. After completion of investigation charge -sheet was filed and charges for the offences punishable under Sections 304 -B, 306 and 498 -A of IPC were framed against the respondents. Respondents abjured their guilt before the trial Court.