STATE Vs. BHAGIRATH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant-State against the judgment dtd. 28/2/1998 passed by the learned Special Judge (Women Atrocities and Dowry Cases), Bhilwara (for short, 'learned trial court') in Special Sessions Case No.135/1997, whereby the accused-respondents were acquitted of the charges levelled against them.

(2.) No one appears on behalf of the accused-respondents.

(3.) The genesis of the dispute is traceable to a complaint submitted by one Mangilal (complainant - father of deceased victim Ganga) on 3/6/1993 before the Reserve Centre (Aarakshi Kendra), Bigod, to the effect that her daughter Ganga (deceased-victim), who was married to accused-respondent No.1 Bhagirath ten years prior to lodging of the complaint, was subjected to continuous harassment and cruelty at the hands of her husband and in-laws; as per the complaint, she was killed by her husband and in-laws.