NAWAB ALI SAIFI Vs. STATE

JUDGEMENT

(1.) This appeal under the proviso to Section 372 of the Code of Criminal procedure, 1973 has been filed by the father of the deceased Sahana, being aggrieved by the judgment dated 27.07.2010 passed by the learned Additional Sessions Judge, Fast Track Court, Patiala House Courts, New Delhi in Sessions Case No. 121/2009 arising out of the FIR No. 846/2007 registered at Police Station Sangam Vihar.

(2.) By virtue of the impugned judgment, the accused Mohd. Farid, Yamin, Smt. Vakila and Farukh were acquitted of the charges under Section 498A/304B/34 IPC.

(3.) The learned Counsel appearing on behalf of the Appellant submitted that the trial court had gone wrong in concluding that the Appellants daughter Sahana had died a natural death. According to him, the death was unnatural and, therefore, the trial court went wrong in acquitting the said accused/Respondent Nos. 2 to 5.