STATE OF GUJARAT Vs. THAKOR AMRATJI SHANKARJI

JUDGEMENT

(1.) THE present Appeal, under Section 378 of the Code of Criminal Procedure, is filed by the appellant � State of Gujarat against the Judgment and order dated 26.07.1996 passed by learned Extra Assistant Sessions Judge, Mehsana, in Sessions Case No. 51 of 1995, whereby the learned Judge has acquitted the respondents � original accused from the charges alleged against them.

(2.) THE brief facts of the prosecution case are that the marriage of Jashiben, daughter of the complainant was solemnized with respondent No.1 before about 2 years of lodging of FIR. It is alleged in the complaint that the husband and inlaws of Jashiben were giving mental as well as physical torture frequently to her. It is alleged that due to the harassment by the husband and in-laws, the deceased Jashiben had poured kerosene on herself and committed suicide. Therefore, the complaint was lodged against the accused for the offence under Sections 498(A), 306, 114 of I.P. Code before the Kadi Police Station.

(3.) BEING aggrieved by and dissatisfied with the aforesaid Judgment and order of acquittal, the appellant � State of Gujarat has preferred this Appeal.