RANG NATH GAGGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As per the orders of the Hon'ble Chief Justice the instant petition is listed under the category of legacy matters, for efficacious and expeditious disposal of the same.

(2.) The instant petition is filed under Sec. 397 read with 401 of Cr.P.C. assailing the judgment dtd. 16/12/2003 passed by the Additional Sessions Judge (Fast Track) No. 3 Court, Ajmer-Camp-Kishangarh in Sessions Case No. 4/2003, whereby the accused-respondents (respondent no. 2 and 3) have been acquitted from the charges under Sec. 498-A and 304-B of I.P.C.

(3.) The nitty-gritty of the instant matter is that the complainant-petitioner on 5/6/2002 lodged a complaint/report with Police Station Madan Ganj, Ajmer, stating that his sister (Pramila-deceased) was married to Shri Manmohan Soni (respondent no. 2) on 5/2/1998, has died. The contents of the said complaint explicitly notes that the family of the deceased at the time of marriage has gifted several precious gifts along with Rs.1,00,000.00 (Rupees One Lac Only) to the respondents. Subsequently, on 17/2/1998 a demand draft of Rs.25,000.00 (Rupees Twenty Five Thousand Only), along with Rs.20,000.00 (Rupees Twenty Thousand) was drawn in favor of/ given to the respondents, at the time of the birth of their (deceased and the respondent no. 2) child on and around 29/1/2000.