DASHRATH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374(2) Cr.P.C. has been preferred with the following prayer:-

(2.) Brief facts of this case as placed before this Court by the learned counsel for the accused-appellant are that a complaint was filed before the learned Chief Judicial Magistrate, Rajsamand by one Lala Ram (complainant) on 28/10/2015, alleging therein that his daughter, who passed away on 14/10/2015, was tortured by her husband and in-laws. And that, his daughter was also assaulted by her husband, at the complainant's house, four months prior to her death.

(3.) Learned counsel for the appellant-husband submits that the learned trial court has erred in passing the impugned judgment of conviction, as it is a matter of record that not a single witness has stated that there was any kind of harassment or torture by her husband or in-laws, and that no demand for dowry was made, but the said factual aspect was not taken into due consideration by the learned trial court, before passing the impugned judgment.