LAWS(J&K)-2023-6-38

STATE Vs. MOMIN SARWAR

Decided On June 12, 2023
STATE Appellant
V/S
Momin Sarwar Respondents

JUDGEMENT

(1.) Respondent-Momin Sarwar was chargesheeted by the Court of Additional Sessions Judge, Doda ('Trial Court') for the commission of offence punishable U/S 306 RPC, in a case arising out of FIR No. 116/2006, registered at P/S Doda with the accusation that he had abetted commission of suicide by his wife, Wazira Begum on 5/8/2006 at their rented accommodation in Gattu Mohalla Doda, as a result of which she died.

(2.) The Trial Court, after conducting trial, vide judgment dtd. 30/12/2015 ('impugned judgment') acquitted him, on the benefit of doubt, from the charge of commission of offence punishable under Sec. 306 RPC.

(3.) Aggrieved of the impugned judgment passed by the Trial Court in Sessions Trial Case No.71 of 2006, through the instant criminal acquittal appeal, the appellant assails the same on the following grounds: