STATE OF U. P. Vs. LALLAN

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant- State of U.P. against the judgment and order dated 02.012.2005 passed by Additional Sessions Judge Court No.1, District Kheri in Sessions Trial No.797 of 2003 under Ss. 498-A, 304-B, 201 of the Indian Penal Code, 1860 (in short I.P.C.) and Sec. of Dowry Prohibition Act (in short D.P. Act), whereby the accused/respondents were acquitted.

(2.) The facts necessary for disposal of this appeal as culled out are as under:-

(3.) Heard Mr. C.S. Pandey, learned Additional Government Advocate/ (A.G.A.) for the State-appellant.