STATE Vs. SHLVAJL

JUDGEMENT

(1.) THIS is an appeal against acquittal preferred by the state.

(2.) THE state being aggrieved by the judgment of acquittal recorded by the i additional sessions judge, gulbarga, passed in S. C. No. 32 of 1992, dated 7-2-1995 in acquitting the accused respondents for offences under sections 498-a and 307 of the ipc, has preferred this appeal against acquittal.

(3.) THIS is a case of the husband pouring kerosene on his wife and setting fire to his wife, aided and abetted by the mother of the accused a-2.