STATE OF CHHATTISGARH Vs. MOHAMMAD NAEEM KHAN

JUDGEMENT

(1.) Heard.

(2.) The trial Court has acquitted the respondents of the charges under Section 302 read with Sections 34 and 498-A of IPC. The charges were levelled against them on account of alleged murder of deceased Tasimunnisa at about 3 p.m. on 25.10.200

(3.) The present acquittal appeal preferred by the State has been admitted only against respondent No.1 Mohammed Naeem Khan, husband of the deceased and respondent No.4 Katun Bai, mother-in-law of the deceased.