- (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 21. 1. 2009 passed by the learned Second Additional Sessions Judge, Gandhidham, in Sessions Case No. 85 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 Satishbhai's daughter Rachna married with accused no. 1 eight months prior to the date of incident. The accused was causing mental and physical harassment to Rachnaben. Due to the mental and physical harassment, Rachnaben committed suicide by hanging herself at residence of the accused.

(3.)THEREFORE a complaint with respect to the aforesaid offence was filed against the respondent with the Gandhidham Police Station 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, Gandhidham.