PREMWATI KASHYAP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) NONE for the remaining respondents. Present matter is criminal appeal against the judgment of acquitted passed by the trial Court. Instead of hearing the matter on the question of admission, notices were issued to the respondents. Heard the learned counsel for the parties on the question of admission.

(2.) THE respondents were convicted for offence punishable under section 498-A of IPC and section 4 of Dowry Prohibition Act vide judgment dated 8.12.2010 passed by learned JMFC, Jabalpur (Shri Ashish Shrivastava) in criminal case No.2776/2008 and sentenced for one year's rigorous imprisonment with fine of Rs.100/- and 3 years' rigorous imprisonment with fine of Rs.100/-. In criminal appeal No.9/2011, learned 12th Additional Sessions Judge, Jabalpur vide judgment dated 20.9.2011 accepted the appeal and acquitted the respondents from all the charges appended against them. The appellant has preferred the present appeal against the judgment passed by the appellate Court.

(3.) LEARNED Magistrate vide judgment dated 8.12.2010, acquitted the respondents from all the charges of offence punishable under section 325 and 406 of IPC but, convicted them for offence punishable under section 498-A of IPC and section 4 of Dowry Prohibition Act and sentenced as mentioned above. In appeal, conviction and sentence directed by learned JMFC was quashed.