AVADESH SINGH SENGAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri B.R. Singh, learned counsel of revisionist 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 02.12.1998 passed by Sri K.N. Sinha, Sessions Judge, Mainpuri in Sessions Trial No. 53 of 1997, acquitting accused-respondent-2 from offence under Sections 304-B , 498A and 201 IPC and Sections 3 / 4 of Dowry Prohibition Act, Police Station Kishni, District Mainpuri. Being aggrieved, Informant preferred present revision.

(3.) Learned counsel for revisionist contended that Court below has not properly appreciated evidence in acquitting all opposite parties. He tried to take this Court to the judgments of Court below and made his endeavor to show that the view taken by Courts below in appreciating the evidence is not correct.