SHAKTI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Witnessing exasperation the appellant/complainant is before this Court in the proceedings purported to be under Sec. 372 of the Criminal Procedure Code, 1973 (Cr.P.C.) challenging the judgment and order of acquittal passed in favour of the accused herein by Additional Sessions Judge, Court No.6 Meerut on 16/12/2010 in Sessions Trial No.1572 of 2008, State Vs. Sonu and two others, under Sec. 498A/ 304B IPC read with Sec. 3/4 of the Dowry Prohibition Act, Police Station Hastinapur, District Meerut.

(2.) The present appeal was presented before this Court on 13/1/2011 and on 18/1/2011 this Court passed the following orders:

(3.) Thereafter, the present case was listed on various dates. However, for the sake of brevity the order passed on 2/1/2017, 8/11/2017, 13/1/2021, 8/11/2021 and 19/11/2021 are being quoted as under:-