STATE OF MADHYA PRADESH Vs. DHANESH SHARMA

JUDGEMENT

(1.) Being aggrieved with judgment of acquittal dated 15th of May. 1989 passed in Sessions Trial No. 122/86 by the Third Additional Sessions Judge, Raipur, the State has preferred this appeal.

(2.) By the impugned judgment, the respondents have been acquitted of the charges framed under Sections 498A & 306 IPC,

(3.) Respondent No.5 Smt. Ansuya Bai and respondent No. 7 Smt. Fekan Bai died during the pendency of the\appeal. Therefore, their names have been deleted from the cause-title of the appeal and the appeal filed on behalf of respondents 5 & 7 has been dismissed as abated.