STATE OF RAJASTHAN Vs. RANJEET RAM AND ORS.

JUDGEMENT

(1.) - Heard counsel for the appellant State and the learned counsel for the respondents. Perused the judgment.

(2.) Instant appeal has been preferred by the State of Rajasthan against the judgment dated 27.7.1988 passed by the learned Addl. Sessions Judge, Bikaner in Sessions Case No. 11/1987 whereby the learned trial Judge has acquitted the respondents from the charge under Section 306 of the Indian Penal Code

(3.) Succinctly stated the facts of the case are that Ravi Das S/o respondents No. 1 and 2 and brother of respondent No. 3 was married to Shashibala on 1.5.1985. Shashibala unfortunately committed suicide in her marital home on 26.12.1985. The report of the incident was filed by the respondent No. 2 with the Circle Inspector concerned on 27.12.1985. Thereafter investigation was commenced. At the conclusion of the investigation, the Investigating Officer proceeded to file a charge-sheet against the respondents for the offences under Section 306 Indian Penal Code and the case was committed to the Court of Sessions Judge, Bikaner from where the same was transferred to the Court of Addl. Sessions Judge, Bikaner for trial. On charges being framed by the learned Addl. Sessions Judge, the accused denied the same and claimed trial. Twenty witnesses were examined by the prosecution in support of its case. The accused in their statements under Section 313 Criminal Procedure Code denied the case of the prosecution and examined two witnesses in support of their case. The trial Judge at the conclusion of the trial proceeded to acquit the respondents from the charges. As such the instant appeal has been preferred by the State of Rajasthan challenging the acquittal of the respondents.