(1.) This is an appeal impugning an order and judgment dated 28-1- 2003 passed by the learned 2nd Ad-hoc, Asst. Sessions Judge, Karad, acquitting respondents (accused) of offence under Sections 498A (Husband or relative of husband of a woman subjecting her to cruelty), 306 (Abetment of suicide), 504 (intentional insult with intent to provoke breach of the peace) and 506 (punishment for criminal intimidation) read with Section 34 (Acts done by several persons in furtherance of common intention) of Indian Penal Code.
(2.) Since nobody is appearing for respondents, the court appointed Mr. Rohan Savant, Advocate, as Amicus Curiae. Before I proceed with the case, I must express my appreciation for the distinguished assistance rendered by Mr. Savant. The endeavour put forth by Mr. Savant, has been of immense value in rendering the judgment.
(3.) The Apex Court in Ghurey Lal Vs. State of U.P., (2008) 10 SCC 450 has culled out the factors to be kept in mind by the Appellate Court while hearing an appeal against acquittal. Paragraph Nos.72 and 73 of the said judgment read as under:
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