GOPAL KRISHAN Vs. STATE

JUDGEMENT

(1.) These criminal appeal under Sec. 374 Cr.p.c. have been preferred claiming the following reliefs: -

(2.) Brief facts of the case as placed before this Court by the learned counsel for the appellant are that on 21/5/2001, the complainant-Purshottamlal (father of the deceased victim) lodged a report, while at Bumkan Hospital, Badi Sadri, alleging therein that on the said day, his daughter (Smt. Girjia Sharma), was married to accused-appellant around 15-16 years ago prior to the date of the incident. After marriage she normally used to visit her maternal as well as her in-laws house. And that, in last 2-3 years of marriage, the accused-appellant has developed an illicit\ relationship with one nurse, and because of such illicit relationship, the complainant 's daughter 's - (Smt. Girjia) relationship with the accused did not remain cordial. And that because the complainant 's daughter could not bear a child out of the wedlock, the accused-appellant harassed and committed mental cruelty against the daughter of complainant. On count of such harassment and mental cruelty, the daughter of complainant daughter committed suicide.

(3.) Learned counsel for the appellant submits that the deceased-victim, who passed away by suicide, left behind a suicide note, wherein there were no allegations of cruelty or harassment by the husband. And that, in fact it was explicitly stated that neither her husband, the accused-appellant nor his family members were responsible for her act.