STATE OF RAJASTHAN Vs. VIKRAM TALWAR AND OTHERS

JUDGEMENT

(1.) This criminal leave to appeal has been filed by the State of Rajasthan under sub-Section (1) and (3) of Section 378 of Cr.P.C. against judgment dated 03/05/2016 passed by Additional Sessions Judge, Women Atrocities Cases No. 1, Jaipur Metropolitan, Jaipur (hereinafter the trial court ) in Sessions Case No. 101/13 whereby the accused No. 1 Vikram, No. 2 Arjun Talwar and No. 3 Smt. Madhu (respondents in this appeal) have been acquitted from charges levelled against them under Sections 498A, 304B/302 of IPC.

(2.) The prosecution story in brief is that on 02/02/2013 at about 11:30 AM Smt. Hemlata (PW-1), mother of deceased Megha along with her son Tarun Puri (PW-2) submitted a written report to SHO, Police Station Bajaj Nagar, Jaipur at mortuary of SMS Hospital, Jaipur to the effect that marriage of her daughter Megha was solemnized with Vikram Talwar on 27/08/2008 in Rohtak. Her daughter was maltreated during her pregnancy. On the advice of doctor, she took her to Rohtak in critical condition. Thereafter accused persons apologies and brought her daughter Megha back to Jaipur, promising not to maltreat her in future. Even then they continued beating her and demand, which she used to fulfil but their greed persisted. They again demanded Rs. 2,00,000/- cash from her when she came to Jaipur last week, which she could not fulfil, therefore, she is confident that bridegroom and his father, mother burnt her daughter to death. These persons did not inform her about burning. They didn't reply to her many phone calls which created doubt, thus they came to Jaipur, where they came to know that her daughter is burnt 80% and then she informed the police control room through phone.

(3.) On the above, report a FIR (Ex.P-2) was registered at Police Station Bajaj Nagar, Jaipur City being FIR No. 64/2013 for commission of offence under Sections 498A, 304B of IPC.