BHAGWATI KAUR Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 8002/2004 (for delay) For the reasons stated in the application, the delay is condoned. Application is allowed and disposed of.

(2.) Crl.Rev.P. 567/2004 : This Revision Petition is directed against the judgment dated 25th May, 2004, of the Additional Sessions Judge, Delhi, in Sessions Case No. 64/2003, whereby the learned Judge has acquitted the accused of all charges, namely, under Section 498-A/304-B IPC.

(3.) The brief facts of the case, as has been noted by the learned Additional Sessions Judge, are as under :