RAMBETI W/O PRATAP SINGH DHOBI Vs. SATISH

JUDGEMENT

(1.) Rambeti the mother of Rajkumari is aggrieved by her son-in-law and his mother being acquitted for having committed an offence punishable under Sections 498A and 304B IPC.

(2.) It is settled law that every accused is entitled to a presumption of innocence and if post trial an accused is acquitted, the presumption gets reinforced. It is equally settled law that exercising revisional power this Court would only look into evidence to see whether the appreciation thereof by the learned trial Judge is on recognised principles of law. If the view taken is a possible view, the revisional court cannot interfere.

(3.) With this background, relevant would it be to note that the deceased committed suicide by hanging on the intervening night of 22nd and 23rd of February, 2005. Information of said fact was conveyed by the accused to the parents of the deceased who immediately reached her matrimonial house. The dead-body of the deceased was identified at the post-mortem and during inquest proceedings by the father and the mother of the deceased. They interacted with the police officers and till when on their statement FIR was registered five days later on 28/02/2005, they did not utter any word that soon before her death the deceased was beaten. They never said that any person in the neighbourhood where their daughter had a matrimonial house told them so.