STATE OF MAHARASHTRA Vs. HARISARVOTTAM

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 31st May, 1999, passed by the Additional Sessions Judge, Nilanga in Sessions Case No.34 of 1998 (Previous Case No.184 of 1997), thereby acquitting Respondent Nos.1 to 4 (original accused Nos. 1 to 4), from the offences punishable under Sec. 304B, 498A, 306 read with 34 of the Indian Penal Code (for short "I.P. Code").

(2.) The prosecution case in nutshell, is as under :

(3.) To prove the case, the prosecution has examined in all seven witnesses. After recording the evidence and conducting full fledged Trial, the Trial Court acquitted all the accused persons from the offence punishable under Sec. 304B, 498A, 306 read with 34 of the I.P. Code. Hence this Appeal by the State.