RAMGAR KALUGAR GOSAI Vs. GULBPARI DAYALPARI BAVAJI

JUDGEMENT

(1.) THE complainant claiming to be aggrieved by judgment and order dated 30/09/2006 passed in Session Case No. 62/1996 by Additional Session Judge, 10th Fast Track Court, Morbi, Rajkot has preferred the present revision application against the respondents-accused. In that Sessions Case accused were five, who are respondent herein. Respondent no. 1 (A-1) is the husband of the deceased, respondent no. 2 is a younger brother of respondent no. 1 (A-1) and respondent no. 4 is the wife of A-2, respondent no.-3 is the mother-in-law of deceased and respondent no.-5 is the sister-in- law of deceased. All the accused are charged for the offences punishable under Sections 306, 498(A) and 114 of Indian Penal Code(in short the I.P.C.). The learned trial Court was pleased to acquit all the accused.

(2.) COMPLAINANT is father of the deceased. Marriage of deceased with A-1 had taken place about two years prior to the date of incident. The case of the prosecution rests on the evidence of complainant, father of the deceased and evidence of one Jaspatpari Devpari Gosai (P.W.-2). During the course of investigation, an inland letter was produced (Exb.-11) wherein deceased had said to have made assertion about the harassment etc. caused to her.

(3.) COMPLAINANT in his evidence deposes as per his complaint mother of the deceased makes general assertion about the harassment to the deceased. Jaspatpari (P.W.-2) is a brother-in-law of the complainant. The engagement of the deceased with A-1 had taken place at the instance of P.W.-2 (Jaspatpari). P.W.-2 has turned hostile. P.W.-2 has not supported the case of prosecution.