Mahesh Chandra Sharma, J. - (1.) The State of Rajasthan has preferred this appeal against the judgment and order dated 19.11.1997, passed by the Addl. District & Sessions Deeg, in Sessions Case No. 39/91 whereby he acquitted the accused respondent for the offence under Sections 304-B, 498-A & 306 IPC.
(2.) The brief facts of the case are that on 23.04.1990 Tara Chand RW. 1 submitted a written report (Ex.R1) in police station Deeg alleging therein that that his sister Manju @ Minakshi was married to the accused Anil Kumar about 4-5 years ago. From the time of her marriage, the mother-in- law of Manju Smt. Kamla, her husband Anil Kumar, Krishan Kumar younger brother-in-law, Mahesh and Rajeev were beating to Manuu by demanding dowry. It stated that with the intervention of relatives, the dispute was resolved. Further, near about two years ago Rs. 10,000/- were given to them through his friend Shri Sudarshan, even then, the aforesaid persons gave beating to Smt. Manju. It was also alleged that on 22.04.1990 at the time of exhibiting Mahabharat serial in T.V. All these persons spread kerosene oil over the body of Manju and also she was burned.
(3.) Upon the aforesaid incident, the police registered a case (FIR No. 122/90) Ex.R 2 under Section 498-A & 304-B IPC and investigation started. After investigation, the police filed a challan under Section 498-A & 304-B IPC before the court of learned Addl. Chief Judicial Magistrate, Deeg. Thereafter the case was committed to the court of Addl. Sessions Judge, Deeg who framed charges for the offence under Section 498-A & 304-B & Section 306 IPC against the accused person and the charges were read over and explained to him who pleaded not guilty and claimed for trial.;