Mahesh Chandra Sharma, J. - (1.) The State of Rajasthan has preferred this appeal against the judgment and order dated 6.2.2002, passed by the Addl. Sessions Judge (FT.), Kishangarh Bas, in Sessions Case No. 40/2001 whereby he acquitted the accused respondents for the offence under Sections 498-A and 304-B
(2.) The brief facts of the case are that Hajari Lal Gurjar PW. 6 submitted a written report (Ex.P. 4) in police station Tapukada stating therein that his sister Kavita was married with accused No. 1 Pratap S/o. Manohar Gurjar in 1991. After 5 years of the marriage of his sister he performed her 'Gone'. Her father-in-law, mother-in-law, sister-in-law started torture and cruelty by demanding dowry, upon which, both the parties were entered into amicable settlement. After some days, the complainant received a massage that her sister died.
(3.) Upon the aforesaid incident, the police registered a case (FIR No. 227/2000) Ex.P. 5 under Section 498-A & 304-B IPC and investigation started. 15 After investigation, the police filed a challan under Section 498-A & 304-B IPC before the court of Civil Judge (Jr. Dvn.) & Judicial Magistrate 1st Class, Tijara, Alwar who committed the case to the court of Addl. Sessions Judge (FT) Kishangarh Bas, who framed charges 498-A & 304-B IPC against the accused persons and the charges were read over and explained to them.;