STATE Vs. PREM CHAND AND ORS

JUDGEMENT

(1.) Present appeal has been filed by the appellant/State under Section 378 (1) of the Code of Criminal Procedure (in short 'Cr.P.C.') against judgment dated 07.12.1999 passed by learned Additional Sessions Judge, thereby acquitting the respondents in case FIR No.33/90 registered under Section 498 -A/307/34 of the Indian Penal Code at Police Station Anand Parbat.

(2.) At the outset, we may notice that respondent No.1 is the husband of the victim, respondent No.2 is the brother -in -law (Jeth) of the victim and respondent No.3 is the sister -in -law (Jethani) of the victim.

(3.) It may be noticed that on 26.05.2016 a statement was made by the victim before the Court that since the year 2010 she has been residing with her husband (respondent no.1) and her children. The victim had also made a statement that all the disputes and differences between the parties stand resolved. We had adjourned the matter for today and directed the children of the victim to remain present in Court.