STATE OF M P Vs. SAJJANBAI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 29 -11 -1989 of the Judicial Magistrate 1st class, Dhar passed in Criminal Case No. 860/88 whereby the accused -respondents have been acquitted of the charges under Section 498A of the I.P.C.

(2.) THE brief history of the case is that Police Sagor filed the challan against the accused -respondents on 5 -12 -87 with the allegations that the accused -respondents have committed cruelty on Sitabai who is wife of respondent Banesingh for bringing dowry from her parent's house. The charge under Section 498A of I.P.C. was framed.

(3.) AFTER trial learned Magistrate has acquitted the accused -respondents. Hence this appeal.