STATE OF HIMACHAL PRADESH Vs. SATPAL AND OTHER

JUDGEMENT

(1.) State has filed the instant appeal against the acquittal of respondents vide judgment dated 25.10.2014 passed by learned Sessions Judge Chamba in Sessions trial No. 31 of 2013 (1916/2013) in case FIR No. 69 of 2013, registered under Sections 306, 498-A read with Section 34 of the Indian Penal Code at Police Station Sadar, Chamba.

(2.) We have heard learned counsel for the parties and also have gone through the records of the case.

(3.) Crime Investigation Agency was put in motion on the basis of statement made by complainant PW-3 Bhinder Kumar under Section 154 Cr.P.C. on 27.2013, stating therein that on 26.2013 at 9:00 P.M., on reaching home, he came to know that his niece Boby Kumari deceased has left her matrimonial home and villagers were searching Whether the reporters of the local papers may be allowed to see the Judgment? Yes her and in the morning of 27.2013 he also reached Chamba in search of deceased Boby Kumari and noticed dead body of deceased Boby Kumari upper side of Ballu bridge in river Ravi. As immediately thereafter, because of heavy flow of water, dead body was not visible, he requested administration to decrease flow of water and at about 3:30 P.M. dead body was brought out. He alleged in this complaint that deceased had committed suicide by jumping from Sheetla Bridge at about 7/7:30 P.M. on 26.2013 because of maltreatment and harassment of her in-laws. In pursuance to statement of PW-3, FIR Ex. PW-7/A was registered under Sections 498-A, 306 read with Section 34 IPC against the respondents. After conclusion of trial, respondents have been acquitted, hence present appeal.