STATE OF RAJASTHAN Vs. ROSHAN LAL

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Appeal has been preferred by the appellant State praying that the present appeal be allowed and that the impugned judgment, dtd. 28/5/2014, passed by Addl. Sessions Judge (Women Atrocities Cases) whereby the respondents were acquitted from offences under Ss. 306/34 IPC, may kindly be quashed and set aside and the accused respondents may be punished and sentenced as per the law.

(3.) The brief facts of the case as placed before this Court by the learned Public Prosecutor for the appellant-State are that the victim, Smt. Sita Devi W/o Mr. Roshanlal, died by hanging herself, and that a complaint was filed by one Mr. Kishanlal at the Police Station, Phalasiya on 28/1/2011 subsequent to which, the deceased victim's father also submitted a written report alleging that his daughter was harassed, tortured and ousted from her matrimonial home by her in-laws, on demands of dowry. And that, to this extent an F.I.R. was registered against the respondents on 28/4/2011, under Ss. 306/34 IPC and after investigation a charge sheet was filed against the respondents. Subsequent to which, the learned Trial Court below after hearing both parties acquitted the respondents.