KUBER DUTT SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) Present appeal filed by the appellant under Section 372 read with Section 482 of the Code of Criminal Procedure, is directed against the impugned judgment dated 16.07.2014 passed by the Learned Additional Sessions Judge acquitting the respondents of the charges under Section 498-A/304-B/34 of the Indian Penal Code.

(2.) Brief facts of the case, as noticed by the learned Trial Court, are as under:

(3.) In order to prove its case and to bring home the guilt of the respondents, the prosecution examined 32 witnesses in all.