VIJAY BISHNOI,J. - (1.) This criminal leave to appeal has been preferred on behalf of the appellant seeking leave to file criminal appeal against the judgment dated 24.08.2017 passed by the Additional Sessions Judge, Srikarnapur, District Sri Ganganagar (hereinafter to be referred as 'the trial court') in Sessions Case No.07/2011 (CIS No.45/14), whereby it has acquitted accused-respondent No.2- Ruchi Sharma for the offence punishable under Section 306/34 IPC.
(2.) Brief facts of the case are that on 31.08.2010, PW-2 Sushil Kumar filed a complaint at Police Station Srikaranpur, District Sri Ganganagar with the allegations that his brother-Ashwani had solemnised marriage to respondent No.2-Ruchi Sharma around four years back and out of the said wedlock one son also born. It was also alleged in the complaint that respondent No.2-Ruchi Sharma is characterless and indulged in illegal profession and for that they requested her to stop those activities but her family members always threatened his brother-Ashwani to lodge a dowry case against him. It was also alleged that respondent No.2-Ruchi Sharma used to taunt his brother-Ashwani while saying that if he want to die he may die but she would carry on with these activities. It was also alleged that on 30.08.2010, respondent No.2-Ruchi Sharma tortured his brother-Ashwani by making several comments and his father-in-law also threatened him on telephone and on account of those threats his brother-Ashwani committed suicide on 30.08.2010.
(3.) On the aforesaid complaint of PW-2 Sushil Kumar, the Police Station Srikaranpur, District Sri Gangangar registered the FIR No.139/2010 for the offence punishable under Section 306/34 IPC against respondent No.2-Ruchi Sharma and other persons viz. Vijay Kumar, Ramanand and Suchit Gaur.;