STATE Vs. RAM KISHAN AND ORS.

JUDGEMENT

(1.) BY the present criminal leave petition filed under section 378 of the Code of Criminal Procedure, the State seeks leave to appeal against the impugned judgment dated 20.08.2011 passed by the learned Additional Sessions Judge in sessions case No. 21/09 whereby the respondents (accused before the trial court) were acquitted of the charges punishable under sections 498A/304B/34 of Indian Penal Code.

(2.) THE facts of the case as noticed by the learned trial court, are as under:

(3.) THE learned counsel for the State submits that the judgment of acquittal passed by the learned trial court is contrary to the facts and law and thus the same is liable to be set aside and the respondents be convicted under Sections 498A/304B/34 of the Indian Penal Code