CHAUTHMAL GOSWAMI Vs. KAILASH

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 13/2/2004 passed by learned Additional Sessions Judge (Fast Track) No.2, Bundi in Sessions Case No.94/2003, whereby, the accused-respondents have been acquitted from the charges under Ss. 120B, 306 and 494 IPC.

(2.) The prosecution alleges that the accused persons were continuously harassing the deceased Manju and after the delivery of three daughters, the accused persons subjected her to cruelty. Manju was thrown out of her marital house. Afterwards accused Radhyshyam filed a suit for restitution of conjugation rights. During the trial accused Radhyshyam documented a compromise with the deceased resulting retrieval of the deceased to her marital home. Thereafter deceased again became pregnant and presuming that the deceased would again deliver the baby girl her pregnancy was terminated. She was again subjected to cruelty and was thrown out of the marital house on 29/10/2021.

(3.) Afterwards, Radhyshyam filed a suit for divorce against the deceased and again took the deceased to the marital house. Thereafter, within three months accused persons hatched a conspiracy and murdered her.