STATE OF JAMMU AND KASHMIR Vs. SHEELA DEVI

JUDGEMENT

(1.) ORDER :- One Suresh Kumari daughter of Amar Nath was married to respondent No. 2-accused. For the last 5 years she remained issueless as a result of which her mother-in-law, husband and brother-in-law who are respondents/accused respectively used to taunt her with an intention to drive her from the house or to compel her to dissolve the marriage with respondent No. 2. On 9-9-1997 also she was nagged by the accused as a result of which she drenched herself with kerosene oil and committed suicide. Concerned police station registered a case against the respondents under S. 306, RPC and after the investigations, found the accused guilty of offence under S. 306, RPC. The case was committed to the Sessions Judge, Kathua for trial. Sessions Judge, Kathua, discharged all the accused persons from the charge levelled against them and charge was not framed against any of the respondents. Learned Sessions Judge, Kathua in his judgment held :-

(2.) The above order was passed by the Sessions Judge, Kathua, on 18-4-1998 which is assailed before this Court by way of criminal revision petition.

(3.) Heard learned counsel for the parties. Cases relied on by them are as follows :-