STATE Vs. MAHESH CHANDRA AND ORS.

JUDGEMENT

(1.) HEARD Mr. S.S. Adhikari, learned A.G.A. for the State/appellant and Mr. Amit Kapri, Advocate holding brief of Mrs. Pushpa Joshi, learned Counsel for the respondents on special leave to appeal.

(2.) SPECIAL leave to appeal has been filed by the State against the judgment and order dated 9.7.1997 passed by Sessions Judge, Almora, in Sessions Trial No. 44 of 1995, State versus Mahesh Chandra Mathpal and others, under Sections 498A, 304B, 302 and 201 I.P.C. thereby acquitting the accused -respondents Mahesh Chandra Mathpal, Smt. Shanti Devi and Km. Tulsi.

(3.) FOR the reasons stated above, we are of the view that the judgment and order passed by the trial court acquitting the accused -respondents does not require any interference. We do not find any such infirmity in the judgment which warrants the interference at this stage.