- (1.)THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 24. 10. 2008 passed by the learned Second Additional Sessions Judge, Patan, in Sessions Case No. 40 of 2008, whereby the accused has been acquitted of the charges leveled against him.
(2.)THE brief facts of the prosecution case are as under:
2. 1 The complainant Chhotalal Mohanlal Purohit, is residing at Ghumasan, Tal: Kadi, Dist: Mehsana. Sister of the complainant Anuben married with accused no. 1 The accused was causing mental and physical harassment to Anuben. Due to the mental and physical harassment, Anuben took kerosene tin and sprinkled on herself and set her fire as a result of which she expired.

(3.)THEREFORE a complaint with respect to the aforesaid offence was filed against the respondent with the Harij Police Station which was registered as C. R. I. No. 34/2008. Necessary investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondent was arrested and, ultimately, charge sheet was filed against him before the court of learned JMFC, Patan.