RAMU RAM Vs. BISHANARAM AND OTHERS

JUDGEMENT

(1.) Appellant-Complainant has laid this Leave to Appeal under Section 372 read with Section 378(4) Cr.P.C. to challenge verdict dated 05.12.2017, rendered by Additional Sessions Judge (Women Atrocities Cases), Bikaner, whereby learned Court below has convicted accused-respondents for offence under Sections 498A and 306 IPC, while acquitting them for offence under Section 304B IPC. Leave to appeal by the appellant is with limited grievance of not convicting respondents for offence under Section 304B IPC. The facts, in brief, are that appellant-complainant submitted a written report on 14.07.2013 before Police Station Deshnok, inter-alia, alleging therein that his daughter Suman was married to respondent Bishnaram about two years back and soon after marriage Bishnaram and his family members started harassing her for demand of dowry. It is further averred in the report that she died an unnatural death by drowning within two years of marriage and being a case of dowry death case against the respondents be registered under Section 498A and 304B IPC.

(2.) Police after investigation submitted charge-sheet for the aforesaid offence against respondents before Additional Chief Judicial Magistrate No.4, Bikaner and later on case was committed to the learned trial Court under Section 209 Cr.P.C. Learned trial Court thereafter framed charges under Sections 498A and 304B IPC and on denial the accused-respondents were put on trial.

(3.) During trial, prosecution examined ten witnesses and exhibited thirteen documents. After completion of prosecution evidence statements of accused-respondents were recorded under Section 313 Cr.P.C. and thereafter, learned trial Court heard final arguments.