- (1.)BY way of this appeal, the appellant­ State has challenged the judgment and order of the learned Addl. Sessions Judge, Vadodara, Dated : 26.06.1992, rendered in Sessions Case No. 145 of 1991, whereby, the learned trial Court acquitted the original accused ­ the Respondents, herein, of the charges under Sections 498(A) and Section 306 of the Indian Penal Code.
(2.)THE brief facts of the case of the prosecution, as set out before the trial Court, are that the complainant, who happened to be the father of the deceased Jayshreeben, lodged a complaint before the police, wherein, he stated that the deceased was married to the original accused No.1 -respondent No.1, herein, just one year prior to the alleged incident. It is, further, stated in the complaint that some disputes were going on between the deceased on the one side and her husband and her mother -in - law -the original accused No.2 -Respondent No.2, herein, for about two months prior to the alleged incident and that they used to harass the deceased due to which the deceased committed suicide. Hence, the complainant lodged the complaint in question. On registration of the offence, police carried out the investigation and on finding sufficient evidence, a charge -sheet was filed against the accused persons.
(3.)AT the time of trial, the prosecution, in support of its case, examined seven witnesses.
Apart from that the prosecution also produced documentary evidences to strengthen its case, viz. the complaint, P.M. note, panchnama of place of offence etc..