(1.) Heard. Leave to appeal is granted. The application stands disposed of.
(2.) Aggrieved by the acquittal of the respondents, for the offences, punishable under Ss. 498-A and 306 read with Sec. 34 of the Indian Penal Code (for short 'IPC'), the State has filed the instant appeal.
(3.) The case of the prosecution in brief is that on 7/4/2016, at about 01:00 p.m., an intimation was received from the Control Room, Hamirpur, that one lady had committed a suicide by hanging near Him Academy School at Vikas Nagar, whereupon, Rapat Ext.PW10/A was incorporated in Daily Diary and PW17 Inspector Kuldeep Kumar alongwith SHO Rajinder Kumar, HC Surinder Kumar,, LC Ambika proceeded to the spot in Government vehicle, being driven by HHC Rajesh Kumar. It was noticed that many people had gathered on the spot and they had broken upon the main door of the house. The Police found one lady hanging on a hook with the rope in a kitchen. The Phone Numbers of the parents of the deceased was taken from the respondents and they were informed about the incident.
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