- (1.)THE respondents have chosen not to enter appearance in spite of service being effected. Hence, the matter is proceeded against them ex parte.
(2.)THIS appeal pertains to an order of acquittal passed by the High Court against the order of conviction and sentence under S.306 of the Penal Code, 1860 as passed by the learned Sessions Judge.
The factual element records that deceased Premlata was married to Brindawan sometime in the year 1979 and the deceased stayed with her husband and in - laws for some time, but there being maltreatment, she had to leave her in - laws' place and by reason therefor came and stayed in the house of her parents. Thereafter, at the behest of the panchas of the area, though she went back to her husband's place but the same was rather short - lived and by reason of harassment and torture she had to leave her husband's house and came back to the father's house.

(3.)FRESH attempts by the panchas were made and the deceased Premlata was persuaded to go back to her husband's house upon an assurance to stop harassment.