ABIDA BEGUM Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the appellant. Also heard Mr. B.J. Dutta, learned Additional Public Prosecutor, Assam appearing for the respondent No. 1 and Ms. S.E. Ahmed, learned counsel appearing for the respondent Nos. 2 to 6.

(2.) The present appeal has been preferred against the Judgment and Order dated 06.09.2014 passed by the learned Additional Chief Judicial Magistrate, Barpeta in C.R. No. 1961/2008 whereby acquitting the respondents from the charges under Sec. 498(A)/34 of the Indian Penal Code.

(3.) I have gone through the matters on record as well as the LCR and the impugned Judgment and Order dated 06.09.2014.