GAUTAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner/complainant against the judgment dtd. 12/4/2007, passed by learned Additional District and Sessions Judge (Fast Track) No. 1, Udaipur in Sessions Case No. 177/2005, whereby the learned Trial Court acquitted the accused-respondent No. 2 from the offences punishable under Ss. 304B, 306 and 498-A IPC.

(2.) Brief facts of the case are that on 23/4/2005, complainant/petitioner submitted a report at Police Station Kurawad, District Udaipur to the effect that marriage of his daughter Asha solemnized with respondent No. 2 Sunil Kumar about 4 years ago. After marriage, the accused-respondent No. 2 and his family members started harassing the complainant's daughter for bringing less dowry and also gave beatings to her and subsequently, the accused-respondent No. 2 burnt Asha and she died on 3/3/2005 in Ahmedabad at Rajasthan Hospital. On the said complaint, Police registered a case against the accused respondent No. 2 and started investigation.

(3.) On completion of investigation, the police filed challan against the accused respondent No. 2 for offence under Ss. 304B, 306 and 498-A IPC. Thereafter, the Trial Court framed the charges. The accused-respondent No. 2 denied the charges and claimed trial.