STATE OF H P Vs. JOGINDER SINGH

JUDGEMENT

(1.) THIS is an appeal filed by the State of H.P. under Section 378 Cr.P.C. against the judgment of the Court of learned Presiding Officer (Additional Sessions Judge), Fast Track Court, Kangra at Dharamshala, dated 30.6.2004, vide which he acquitted the respondent of the charge framed against him under Sections 498-A and 306 I.P.C.

(2.) BRIEFLY stated, the facts of the case are that on 11.10.2001, complainant Sucha Singh received an information from Dehra Hospital from his cousin brother Trilok Chand Guleria that his daughter Asha Devi has committed suicide. He reached the hospital, where his statement was recorded by a Police Officer. In the said statement, the complainant alleged that he had married his younger daughter on 2.3.2001 with respondent. After marriage, his daughter came to his house twice only and complained that her husband takes liquor daily and gives her beatings and abuses. When she asked him as to why he does not work outside, he used to quarrel with her for this very reason. On 16.9.2001, his daughter came to his house and complained about the beating and threat given by the respondent to kill her. He told his daughter that he will himself go and talk to the respondent, but she advised him not to talk with the respondent, otherwise he would give her more beatings. On 9.10.2001, he went to the house of the respondent, stayed there for a night, where the respondent's maternal uncle was present. When he wanted to enquire from the respondent, he was told by his maternal uncle that he will advise him himself and he came back on the next day i.e. on 10.10.2001. On 11.10.201, he received the information that his daughter has committed suicide and he made statement to the police.

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