STATE OF ORISSA Vs. ABHIMANYU ROUT AND ANR.

JUDGEMENT

(1.) THE State has preferred this Government Appeal as against the order of acquittal recorded by learned Sessions Judge, Balasore -Bhadrak at Balasore on 3.2.1996 in S.T. No. 90 of 1994.

(2.) RESPONDENT No. 2 Brundaban Rout is the father of Respondent No. 1 Abhimanyu Rout. Both of them faced trial for the charge under Sections 498 -A and 302/34, IPC read with Section 4 of the Dowry Prohibition Act. Hereinafter, they are referred to as "the accused".

(3.) TO substantiate the charge, prosecution examined twelve witnesses and relied on documents marked as Exts.1 to 22 and in defence of denial, accused persons examined two witnesses and relied on two letters, Exts.A and B.