RAMGOPAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 11. 4. 2005 of the learned IInd Additional Sessions Judge, Ujjain, in S. T. No. 323/2004 by which the learned Judge has acquitted the respondents of the charges under Sections 306, 304-B and 498-A of the Indian Penal Code.

(2.) THE case relates to the death of Mamtabai who was married to Manoj about six years prior to the date of her death on 15. 7. 2004. It was not disputed that the two respondents were also living with the deceased and her husband in Police Quarter C/17, Police Lines, Ujjain. According to the prosecution, on 15. 7. 2004, at about 8. 00 p. m. , Gitabai raised an alarm which attracted persons from the neighbourhood who witnessed that Mamta had locked herself in a room and after pouring kerosene over her, she had set herself afire. The door of the room was broken open, steps were taken to extinguish the fire by splashing water, but, by that time, she had been completely burnt and she was then taken to the District Hospital, Ujjain, where, during treatment she breathed her last at 4. 00 a. m.

(3.) AN inquest was registered, on the basis whereof it was found that on account of the harassment and cruel treatment extended by the two respondents in pursuance of the demand of dowry and as regards the compassionate appointment granted to her husband, as a consequence of the death of her father-in-law, she had committed suicide. The respondents denied the charges and on the basis of the evidence, the Trial Court found that offence was not brought home against any of the respondents and acquitted them. It is against this acquittal that the present applicant - father of the unfortunate girl Mamta - has filed this revision.