STATE OF HIMACHAL PRADESH Vs. NIRMALA DEVI

JUDGEMENT

(1.) This appeal has been preferred by the State against the judgment dtd. 30/3/2013, passed by Sessions Judge, Kangra at Dharamshala, H.P., in Sessions Case No.13-G/VII-2012, titled as State of Himachal Pradesh vs. Nirmala Devi, whereby the respondent-accused has been acquitted in a case FIR No.115 of 2011 dtd. 4/8/2011, registered in Police Station, Jawalamukhi, District Kangra, H.P., under Ss. 498-A and 306 of Indian Penal Code.

(2.) We have heard learned Additional Advocate General and learned arguing counsel Mr.Rajnish Maniktala, Senior Advocate, and have also gone through the entire record.

(3.) Prosecution story, in brief, is that deceased Nisha Devi, daughter of PW.1 Leela Devi was married to one Sudhir Kumar in November 2007 and the couple was blessed with a girl child. However, Sudhir Kumar died in March 2011. Nisha Devi was employed as a Primary Assistant Teacher in Government Primary School, Dodhu. Respondent used to taunt her on various counts and used to demand dowry and due to cruelty of respondent, Nisha Devi, on 1/8/2011, drove her Scooty alongwith her daughter to bridge of Nadaun on river Beas and after parking Scooty threw her daughter in river Beas and, thereafter, committed suicide by jumping in the river.