STATE OF RAJASTHAN Vs. MANOHAR SINGH

JUDGEMENT

(1.) The appellant State has filed the present Criminal Appeal against the judgment dtd. 29/2/1992 passed by learned Special Judge, Women Attrocities Cases, Jodhpur in Sessions Case No. 55/1990 whereby the accused respondent has been acquitted from the offences under Sec. 306 IPC.

(2.) Brief facts of the case are that the complainant lodged a written complaint before the S.H.O, Police Station Khanda Falsa with the allegation that his daughter Pushpendra was married to respondent Manohar Singh and the respondent even prior to marriage, was having illicit relationship with his niece Mahendra. The deceased found the letters exchanged between the accused respondent and Mahendra, therefore, the accused started torturing his daughter and she committed suicide. On this report a FIR No. 45/1982 was registered against the respondent for offence under Sec. 306 IPC. After investigation, challan was presented against the respondent before the competent court.

(3.) The trial Court framed charge against the accused respondent for offence under Sec. 306 IPC. The accused respondent denied the charges and claimed to be tried.