STATE Vs. VIKAS SHARMA

JUDGEMENT

(1.) By this Leave Petition the State seeks leave to appeal against the judgment and order of the Ld.Additional Sessions Judge dated 19.04.2011 in SC No.71/2010 by which the Respondent was acquitted for having committed the offences punishable under Sections 498-A/304-B IPC.

(2.) The deceased Kiran had married the Respondent/accused Vikas Sharma on 10.11.2008. The prosecution had alleged that the couple's engagement had taken 9 months prior to the incident. After solemnizing the marriage, the couple went to Vaishno Devi for 6 days.

(3.) After conclusion of investigation during the course of which the accused was arrested, the police filed a charge-sheet. The trial Court framed the charges; the accused denied his guilt and claimed trial.