STATE OF U.P. Vs. BHUVNENDRA

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Jaiswal, learned A.G.A. for the State and perused the record.

(2.) The instant government appeal has been instituted under Sec. 378 Cr.P.C. against impugned judgment and order dtd. 5/9/2016 passed by Additional Sessions Judge (Fast Track), Court No.1, Aligarh in Session Trial No.114 of 2012 (State vs. Bhuvnendra and others) arising out of Case Crime No.290 of 2010, under Ss. 498-A, 323/34, 307/34, 506 I.P.C. and Sec. 3/4 Dowry Prohibition Act, Police Station-Barla, District-Aligarh.

(3.) By the impugned judgment and order, the trial court acquitted the accused-respondents, Bhuvnendra, Smt. Vimlesh and Bhuri Singh from the charge under Ss. 498-A, 323/34, 307/34, 506 I.P.C. and Sec. 3/4 Dowry Prohibition Act.