SHAILENDRA KUMAR YADAV Vs. NITESH YADAV AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) Brief facts of the case are that respondent No.1- Neetesh Yadav got married with deceased Priyanka on 23.1.2007. Thereafter, the deceased was subjected to cruelty in connection with demand of dowry, as a result she committed suicide at her parental house by hanging herself from ceiling fan between 5 to 6 am on 26.9.2009. The matter was reported to the police. Dead body of the deceased was sent for post-mortem. The statements of the witnesses were recorded and after completion of the investigation, charge-sheet was filed against the respondents for the offence under Section 304-B of the IPC.

(3.) Learned trial Court after due appreciation of the entire evidence on record by the impugned judgment acquitted the respondents/accused from the aforesaid charge. Aggrieved by which, the applicant/complainant has filed this petition for grant of leave to appeal against the impugned judgment of acquittal.