STATE OF ORISSA Vs. RAMESWAR AGRAWALA

JUDGEMENT

(1.) The State, by filing this appeal, has assailed the judgment dated 12.06.1992, passed by the learned Additional Sessions Judge, Balangir in S.C. No.94/5 of 1991-92. By the said judgment, the respondents (accused persons) have been acquitted of the charge under section 498-A/307/34 of the Indian Penal Code (in short, 'the IPC').

(2.) The prosecution case, in short, is that P.W.6 had married accused Santosh in the year 1988. When she was in her matrimonial home, her father-in- law (A-1), brother-in-law (A-2) and husband (A-3) subjected to her to cruelty by assaulting her physically and tortured her in order to fulfil their demand of cash and articles. It is stated that on 5.5.1991, while P.W.6 and her father (P.W.7) were going in a rickshaw, accused Santosh (A-3) and Nabin (A-2) attempted to kill her and inflicted injuries upon her. The defence plea is one of complete denial.

(3.) In the trial, the prosecution, in total, has examined eleven witnesses as against two from the side of the defence. Besides leading the oral evidence, the prosecution has proved certain letters written to the accused persons on different dates, injury report, seizure list and other documents.