STATE Vs. RATNI DEVI AND ORS.

JUDGEMENT

(1.) BY the present Leave Petition filed under Section 378(3) of the Code of Criminal Procedure, the State seeks leave to appeal against the judgement dated 16.09.2014, passed by the learned Additional Sessions Judge, in Sessions Case No. 23/2013, whereby the respondents were acquitted of the charges punishable under Section 302/304B/498A/34 of the Indian Penal Code.

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

(3.) TO bring home the guilt against the respondents, the prosecution examined 24 witnesses in all. Statements of the respondents were recorded under section 313 of Code of Criminal Procedure by the learned Trial Court, wherein they pleaded not guilty to the charges and claimed trial.