STATE OF RAJASTHAN Vs. JAKIR

JUDGEMENT

(1.) The appellant-State has preferred this appeal while assailing the judgment and order date 29/11/2002, passed by the learned Additional Sessions Judge (Fast Track), Churu in Sessions Case No. 29/2002, whereby the accused-respondent has been acquitted of the offences under Ss. 304-B, 302 and 498-A of IPC.

(2.) The case of the prosecution, in brief, is that PW-1, Sabira, lodged a written complaint (Ex.P/1) with the Station House Officer at D.B. Hospital Police Station, Churu. In her report, she alleged that her daughter, Parveen (now deceased), was married to the accused-respondent Jakir. After the marriage, Parveen was subjected to continuous harassment and cruelty by her husband and in-laws over demands for dowry, specifically Rs.50,000.00 and a scooter. Eventually, on 23/10/2001, her daughter was allegedly murdered by the accused-respondent along with her in-laws.

(3.) Learned Counsel appearing for the appellant-State, while questioning the impugned judgment and order of acquittal, made the following submissions:-