STATE OF U.P. Vs. HARISH

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 22.07.2019 passed by Additional Sessions Judge (Fast Track Court I) Hapur in Sessions Trial No. 290 of 2015, acquitting the respondents of the offence under Section 498A and 304B of IPC read with Section 3 / 4 of Dowry Prohibition Act.

(3.) Brief facts of the case are that on the basis of FIR dated 31.08.2014 lodged by Sri Dharmendra Chhokar, offence under Sections 498A , 304B of IPC and Section 3 / 4 of Dowry Prohibition Act, was registered against the respondents.