STATE OF MADHYA PRADESH Vs. OM PRAKASH KORI

JUDGEMENT

(1.) Shri Manas Mani Verma, learned Public Prosecutor for the appellant/State is heard finally.

(2.) This criminal appeal has been filed by the State under Sec. 378 of the Code of Criminal Procedure, 1973, challenging the judgment dtd. 30/1/2023 passed by the learned Sessions Judge, Sidhi, M.P., in Sessions Trial No. 82/2002, whereby the respondent, Om Prakash Kori was acquitted of the charges under Ss. 498-A and 304-B of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) The case of the prosecution, in a nutshell, is as under:-