Ajay Mohan Goel, J. - (1.)By way of this appeal, the State has challenged the judgment passed by the Court of learned Additional Sessions Judge-II, Kangra at Dharamshala in Sessions Case No. 6-G/VII/14, dated 24.11.2014, vide which learned trial Court has acquitted the accused for commission of offence punishable under Sections 498-A and 306 of the Indian Penal Code.
(2.)The case of the prosecution was that deceased Shakshi Sharma was married to accused in Nov., 2010. After marriage, accused started harassing the deceased and though initially deceased did not disclose these facts to her father (complainant), however, she did use to tell about the said harassment to her sisters. Further as per the prosecution, once deceased accompanied the accused to Delhi for the purpose of treatment of her mother-in-law, who had suffered burn injuries and accused harassed her and left her in the house of her sister at Delhi. It was further the case of the prosecution that in the year 2012, accused took the deceased to Nasik and harassed her and these facts were disclosed by the deceased telephonically. After the deceased returned from Nasik, she also disclosed that she was locked by the accused in the toilet for four hours, due to which she fainted. Further as per the prosecution, despite requests of the complainant to the accused to treat his daughter properly, the accused did not mend his way and he continued to harass her. As per the prosecution, on account of such harassment being met out to the deceased by the accused, she committed suicide on 17.3.2014 by hanging herself in the house of her in-laws at village Kharat Dehrian.
(3.)On the basis of complaint so filed by the complainant, an FIR was registered at Police Station Jawalamukhi and during the course of investigation, the Investigating Officer visited the spot, took photographs and also sent the dead body to Civil Hospital, Dehra for the purpose of post-mortem.