NIRANJAN SINGH RAHI Vs. NARENDRASINGH B DIVAN

JUDGEMENT

(1.) HEARD the counsel for the parties at length.

(2.) THE State of Maharashtra did not challenge the judgment and order passed by the 2nd Additional Sessions Judge, Thane in sessions Case No. 822 of 1982 by which the learned Judge acquitted respondent Nos. 1 to 4 (original accused) of the charge framed against them for offences punishable under, section 498-A, 304-B and 302 read with Section 34 of IPC along with charge for committing offences punishable under Section 4 of Dowry Prohibition Act. Therefore, the present petitioners filed this revision application for assailing the said judgment and order of acquittal. It has been admitted for final hearing.

(3.) THE prosecution case in brief can be mentioned as mentioned hereinunder.