(1.) Heard Sri V.S. Singh, learned counsel of revisionist, Sri Ankit Kapoor, learned counsel for respondents and learned AGA for State of U.P.
(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed assailing judgment and order dated 10.02.2000 passed by Sri Sant Ram, Additonal Chief Judicial Magistrate XIth, Varanasi, in Criminal Case No. 1810 of 1999, State Vs. Triloki Narayan Pandey and Others, acquitting accused-respondent from offence under Sections 498A, 323, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act, 1961, Police Station Mahila Mahanagar, District Varanasi. Being aggrieved, revisionist preferred present revision.
(3.) Learned counsel for revisionist contended that Court below has not properly appreciated evidence in acquitting opposite party. He tried to take this Court to the judgment of Court below and made his endeavor to show that view taken by Court below in appreciating the evidence is not correct.
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