STATE OF M P Vs. BHAGWANTI BAI

JUDGEMENT

(1.) HEARD Shri Prakash Verma Dy. G. A. for appellant-State Shri Umesh Maheshwari Counsel for the respondent in context with the record which has been examined.

(2.) MR. Verma contended that the Trial Court committed the error in coming to the conclusion that mere is no case for framing the charge so far as respondent Bhagwantibai is concerned. Mr. Umesh Maheshwari supported the impugned order as correct, proper and legal by submitting that the material which has been collected during the course of investigation does not bring it case under four corners of Section 304-B of I. P. C.

(3.) LEARNED trial Judge has committed the error in interpreting the words 'dowry' 'in connection with which has been used while defining the word 'dowry'.