MOHAMMED AYUB ANSARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been filed by the petitioner against judgment dtd. 16/5/2006 passed by the learned Sessions Judge, Jaipur, District Jaipur whereby, the accused-respondents have been acquitted of the charges under Ss. 304-B, 498-A, 120-B and 304-B/120-B of IPC.

(2.) As per story of the prosecution on 6/9/2005, one FIR was lodged by PW-1 Mohammed Ayub in Police Station Kanota that his daughter Sabnam was married to accused-Saleem Khan son of Shri Hanif Khan. Earlier also, they caused beatings on her, however, after settlements, he sent his daughter back to her in law's place. On 3/9/2005, she came to meet her mother and was totally hale and hearty, not having any ailment whatsoever. However, on 5/9/2005 she has been killed by her in-laws.

(3.) On the basis of such FIR (Exh.P1), case under Ss. 304-B, 498-A and 120-B of IPC was registered against the accused-respondents, thereafter, investigation was conducted and charge-sheet was filed for the consideration of the Court, where charges under Ss. 498-A, 304-B, 120-B and 304-B/120-B were framed against the accused-respondents, who denied the charges and requested for trying the same. The prosecution examined as many as 20 witnesses in support of prosecution story and also exhibited documentary evidence. Thereafter, statements of accused-respondents under Sec. 313 were recorded and after hearing arguments of both the sides, learned Trial Court acquitted the accused-respondents vide judgment dtd. 16/5/2006.