Bombay High Court: A Division Bench of S.S. Shinde and V.G. Bisht, JJ., dismissed the criminal appeal on finding the trial court’s decision which was challenged to be in consonance with evidence on record.

A criminal appeal was filed by the deceased’s father (Informant) against the judgment and order that acquitted the respondents of the offence punishable under Sections 498-A, 304B, 302 read with 34 of Penal Code, 1860.

Deceased (Ambavva) was married to accused 2 and during the settlement of their marriage, the informant had agreed to give an amount of Rs 10,000 and one tola gold to the accused 2. As per custom, informant went to the accused persons house to take back Ambavva for a ceremony but was refused to go. After about 12 days when no message was received from Ambavva, informant again went to see her but accused persons did not allow meeting him.

Ambavva once had informed the informant that she was subjected to mental cruelty and insulting treatment by the accused persons.

One of the daughters of the informant informed that Ambavva had left the house of the accused persons without informing anybody and on that event informant along with his family went to the police station to report the same and were informed by the police that Ambavva had died.

Thereafter, informant when went to the accused persons house found in the adjoining land of their house, dead body of Ambavva floating on the well water.

In view of the above, informant lodged a complaint against the accused persons and a report was lodged by complainant offences punishable under Sections 498-A, 306 of Penal Code.

Trial Court had acquitted the respondents from all the charges and hence the present appeal was filed.

Trial Court had relied on the medical evidence and opined that in case of a homicidal death, there would have been some injuries on the persons of Ambavva, but there were none.

Conclusion

High Court on noting the facts and evidence placed by the prosecutions stated that the evidence of the witnesses suffers from non-disclosure of specific details of alleged cruelty and harassment to Ambavva at the hands of the accused.

Mere allegations of harassment and cruelty, in absence of mentioning specific-time, date and specific overact qua accused would not attract any ingredients of Section 304B of IPC. Prosecution failed to establish that there was cruelty and harassment to Ambavva by the accused.

Further, the Court stated that even to attract the ingredients of Section 498-A of IPC, prosecution must have shown specific acts of the accused suggesting cruelty and harassment.

Thus on vague and general allegations, it is not possible to base the conviction of the accused thereby reversing the well-reasoned order of acquittal passed by the trial court. [State of Maharashtra v. Basveshwar Kallapa Patne, 2020 SCC OnLine Bom 219, decided on 03-02-2020]

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