STATE OF ORISSA Vs. SUDHAKAR BEHERA

JUDGEMENT

(1.) The State, by filing this Appeal, has called in question the order of acquittal passed by the learned Sessions Judge, Dhenkanal-Angul, Dhenkanal in Sessions Trial Case No.44 D of 1999 arising out of G.R Case No. 452 of 1997 corresponding to Sadar P.S (Dhenkanal) Case No.145 of 1997 of the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Dhenkanal. By the same, the Respondents, who had faced the Trial for commission of the offences under Sec. 498-A/304-B/34 of the Indian Penal Code, 1860 (in short, 'the IPC') and Sec. 4 of the Dowry Prohibition Act, 1961 (for short, the D.P. Act) have been acquitted of the charges.

(2.) Prosecution Case:-

(3.) On receipt of the Final Form as above, the learned S.D.J.M., Dhenknal having taken cognizance of those offences after observing formalities committed the case to the Court of sessions. That is how the trial commenced against these accused persons for the said offences.