STATE OF ORISSA Vs. CHUDIAMAL JAIN

JUDGEMENT

(1.) This is an appeal by the State against the order of acquittal recorded in favour of the respondents by the learned Asst. Sessions Judge, Rayagada in Sessions Case No.18 of 1987 (Sessions Case No.131 of 1987).

(2.) Both the respondents were charge-sheeted under Sections 304-B, 498-A, Indian Penal Code read with Section 4 of the Dowry Prohibition Act on the allegation that they subjected the deceased Rajarani, the newly married wife of respondent No.1 to cruelty and harassment in connection with demand of dowry, as a result of which the deceased died by burn injuries only ten months and five days after her marriage.

(3.) The plea of the respondents was one of complete denial and false implications.