VINOD KUMAR SEN Vs. SHANTI DEVI

JUDGEMENT

(1.) The present application under Sec. 378(3) read with Sec. 372 of the Code of Criminal Procedure has been filed against the judgment dated 26.8.2015 passed in Sessions Trial No.637/2013 by the VII Additional Sessions Judge, Sagar whereby the respondents No.1 to 6 have been acquitted from the offences punishable under Sections 304B, 498A of Penal Code read with Sec. 3(1), 4-A of the Dowry Prohibition Act, 1961.

(2.) Heard learned counsel Shri S.S. Bisen for the applicant/complainant - Vinod Kumar Sen on the question of admission.

(3.) In brief the case of the prosecution is that Nutan w/o Anil @ Vikki, who was married on 14.4.2012 died under suspicious circumstances on 9.8.2013 at around 10.10 a.m. at her matrimonial home at Sagar. It was alleged that the deceased Nutan was being harassed by her husband Anil @ Vikki and other family members and soon after her marriage on 14.4.2012, within one year she died on 9.8.2013. In the postmortem report submitted by Dr. A.K. Jain, Medical Officer, District Hospital, Sagar (PW-9), it is mentioned that the death was due to hanging and it is also mentioned that the deceased was carrying pregnancy of around 16-18 weeks at the time of her death.