NARESH KUMAR Vs. KALAWATI

JUDGEMENT

(1.) VIDE the instant petitioner the petitioner has challenged the judgment dated 30.11.1995 passed by the learned Additional Sessions Judge whereby, both the accused persons were acquitted for the offence under Section 498A/302/34 Indian Penal Code, 1860, in case FIR No.439/1991, Police Station Hari Nagar, by giving them benefit of doubt.

(2.) BEING aggrieved by the aforesaid judgment of the Trial Court, petitioner has filed the instant revision petition before this Court. The same was disposed-of vide order dated 12.09.2001 without going into any of the grounds because of the fact that none appeared on behalf of the petitioner. With the help of ld. amicus curie, the instant petition was dismissed.

(3.) VIDE judgment dated 30.11.1995, the Trial Court, after going through the evidence and the submissions of the counsel, acquitted both the accused persons.