MANOHAR LAL SHAMRA Vs. PANKAJ AND 2 OTHERS

JUDGEMENT

(1.) The present application has been moved for leave to file appeal against the impugned judgment and order dated 4.9.2018 passed by Additional Chief Judicial Magistrate, Court No.1, Bulandshahar in Complaint Case No.345 of 2018 (Manoharlal Sharma Vs. Pankaj and two others), under section 498-A, 323, 506 IPC and 3/4 D.P. Act, P.S. Jahangirabad, District Bulandshahar, acquitting the respondents from the charges of offences under section 498-A, 323, 506 IPC and 3/4 D.P. Act.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(3.) Learned counsel for the applicant contended that the incident in question has taken place within five months of marriage wherein for non fulfilment of demand of dowry she was beaten by respondents; that a complaint was filed by father of victim in which by impugned order learned Magistrate has acquitted the accused-persons of the charges under sections 498-A, 323, 506 IPC and 3/4 D.P. Act.