STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) THIS is an appeal filed by the State of Himachal Pradesh under Section 378 of the Cr. P.C. against the judgment of the Court of learned Sessions Judge, Hamirpur, dated 22.3.2003, vide which he acquitted the respondent of the charge framed against him under Sections 306 and 498 -A I.P.C.

(2.) BRIEFLY stated, the facts of the case are that on 1.7.2000, a telephonic message was received at 4.25 P.M. at Police Station Nadaun, District Hamirpur that one woman named Veena Devi wife of Madan Lal has been brought to CHC Nadaun, for having taken poison. On this report, a Police Officer went to the hospital and there mother of the deceased, namely, Kamla Devi PW -1 made a statement under Section 154 Cr.P.C. She alleged that she performed the marriage of her daughter Veena Devi, now deceased, with Madan Lal respondent about three years ago. One girl was born from this wed lock, who is now at about one year. It was alleged that after the birth of the daughter, the respondent started troubling the deceased and was not paying any expenses. She advised Madan Lal respondent many times. When her daughter complained in this regard, she advised her and she was sent back to her in -laws house. It was alleged that six months ago, the respondent gave beatings to her daughter and she advised her daughter to adjust in the house of in -laws. On 1.7.2000 at 6.30 P.M., Mehar Singh, brother of the complainant, informed her on telephone that the deceased has taken some poisonous substance and is admitted in the hospital. She went to Nadaun hospital, where her daughter was found dead and she alleged that the deceased had died because of the maltreatment meted out to her.

(3.) WE have heard the Learned Counsel for the parties and have gone through the record of the case.