PUSIYA DEVI Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner has preferred this revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure being aggrieved by the judgment of acquittal dated 18th April, 2017 passed by learned Additional Sessions Judge IIIrd, Ramgarh in Sessions Trial No. 464/2014, corresponding to G. R. No. 3786/2014 arising out of Gola P.S. Case No. 154/2014. The sole accused/opposite party No. 2 had been acquitted by learned court below of the charges levelled under Sections 323/307/498-A of the Indian Penal Code.

(3.) As per the informant's case, her marriage with the accused was solemnized 28 years back from the date of alleged occurrence. She was residing at her paternal house due to harassment and cruelty. It was further alleged that after mother-in-law of the informant died on 26th April, 2013, the accused came to her matrimonial house and started living with her, however, he subjected her to cruelty. On 15th September, 2014 at about 10.00 p.m., he assaulted the informant and threw her into a well and on Hulla, her nephew came and saved her and took her out from the well.