STATE OF MADHYA PRADESH Vs. KEERAT AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the State being aggrieved by the judgment dated 27.6.1994 passed by the Additional Sessions Judge, Damoh in S.T. No.17/1994, whereby the respondents were acquitted from the charge of under Section 304-B of the IPC.

(2.) The respondents were charged for dowry death of Asha Bai for the offence under Section 304-B of the IPC. Deceased Asha Bai died due to drowning in the pond. It was alleged that the deceased was married with the respondent no.1 1½ years ago. The respondents harassed the deceased for non-fulfillment of demand of dowry of Rs.10,000/-. The police filed charge sheet under Section 304-B of the IPC against the respondents.

(3.) Learned trial Court found no evidence on record with regard to demand of dowry and cruelty against the respondents and held that the prosecution case was based on hearsay evidence, hence not admissible against the respondents. Thus, the respondents were acquitted by the trial Court.