STATE Vs. RAMDIN

JUDGEMENT

(1.) This Criminal Appeal under Sec. 378 of the Code of Criminal Procedure has been preferred by the appellant-State laying a challenge to the judgment of acquittal dtd. 11/4/2002, claiming the said relief:

(2.) The matter pertains to an incident which had occurred in the year 2001 and the present appeal has been pending since the year 2002.

(3.) Brief facts of the case, as placed before this Court by learned counsel appearing on behalf of the appellant-State, are that on 3/10/2001, a written report was submitted by PW.17 Ramswaroop at Bhopalgarh Police Station, stating therein that his younger sister Kaushalya (deceased) was married to one Rajuram, son of Ramdin (accused-respondent herein) 3 years ago and that the dowry was given in the said marriage as per social status and standard. The deceased informed her family regarding the dowry demands and the incessant harassment in connection with the same from last 7-8 months by her father- in-law and mother-in-law on the pretext that her family gave insufficient dowry at the time of marriage. Upon being informed, her brother (PW-17) and her mother, Smt. Bhanwari (PW-15) advised her to wait for her father's return from his posting, and that they will talk to her in-laws about the same.