AIR 2012 SUPREME COURT 925 ::2012 AIR SCW 1342 ::AIR 2012 SC (Criminal) 512 ::(2011) 2 CurCriR 398 ::2011 (14) SCC 377 ::2012 (3) SCC (Cri) 1342 ::(2011) 3 Scale 534 ::(2012) 2 ALD(CRL) 43 ::2011 (2) DMC 363 ::(2012) MatLR 281 ::2011 (49) OCR 93 ::(2012) 4 KCCR 262

Supreme Court Of India

Hon'ble Judge(s): H. S. Bedi, Chandramauli Kr. Prasad , JJ

Penal Code (45 of 1860) , S.498A, S.306— Cruelty and abetment of suicide - Conviction for - Validity - Allegation that appellant husband ill treated deceased as a result of which she committed suicide - Trial Court on appreciation of evidence held that there is no evidence of cruelty or harassment in connection with demand of dowry and accordingly acquitted him - High Court reversed finding of acquittal on basis of letter written by deceased to her sister-in-law wherein deceased has stated that her husband had beaten her and asked her to take divorce - Said letter was not produced during course of investigation and there is nothing on record to establish its authenticity - Reversal of order of trial Court by High Court - Not proper. (Para 7)