STATE OF M.P. Vs. KEDAR SINGH

JUDGEMENT

(1.) Appellant-State has preferred this appeal being aggrieved by and dissatisfied with the judgment and order of acquittal dated 8.3.2000 passed by the Additional Sessions Judge Sabalgarh, District Morena in Sessions Trial No. 232 of 1997, whereby the respondents have been acquitted of the charges under Sections 498A and 304B of the I.P.C.