MANGO BAI Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard on admission.

(2.) This petition under Section 372 of the Code of Criminal Procedure has been filed by appellant Smt. Mango Bai, who is mother of deceased Preeti, feeling aggrieved by impugned judgment of acquittal dated 20/01/2014 passed by the Court of Sessions Judge, Narsinghpur in Sessions Trial No. 238/2012, State of M.P. through Police Station Gotegaon, District Narsinghpur Vs. Rajesh and three others, whereby the learned Judge acquitted respondents no. 2 to 5 for the offences punishable under Section 498 -A, 304 -B in alternate 306 and 302 of the IPC and under Section 3 and 4 of the Dowry Prohibition Act.

(3.) At the outset, it may be worthwhile to mention that learned Panel Lawyer Shri P. Jain has stated at the Bar that the State has not filed appeal against the impugned judgment.