PARAMJEET KAUR Vs. KEHAR SINGH

JUDGEMENT

(1.) Heard on admission.

(2.) This revision is directed against the judgment of acquittal dated 14/8/2006 passed in Criminal Appeal No. 70/2006 by the Sessions Judge, Durg, whereby, the learned Sessions Judge acquitted the accused persons (respondents No. 1 to 6 herein) of the charges framed against them under Section 498-A of IPC and Section 4 of the Dowry Prohibition Act, reversing the judgment of conviction dated 24/4/2006 passed by the Additional Chief Judicial Magistrate, Durg in Criminal Case No. 892/2002.

(3.) The brief facts are that on the report of the applicant/complainant, a criminal case under Section 498-A of IPC and Sections 3 & 5 of the Dowry Prohibition Act was registered by the concerned Police Station and after completion of the investigation, the charge sheet was filed.