GURMAIL SINGH Vs. BOGA SINGH

JUDGEMENT

(1.) BOGA Singh and his wife Angrej Kaur (respondents herein) along with their son Gurdas Singh were booked in case FIR No. 67 dated 7.5.1998 registered under Sections 498A/304B/406/34 IPC at Police Station, Rori. After the completion of the investigation all the three accused were challaned and charged under Sections 406, 304B and 498A read with Section 34 IPC by the trial Court. The present respondents are acquitted vide impugned judgment dated 6.11.2000 of learned Additional Sessions Judge, Sirsa for all the charges whereas Gurdas Singh, their son was convicted under Sections 498A and 304-B of the Indian Penal Code. He stands sentenced for seven years under Section 304-B and for three years under Section 498-A Indian Penal Code, besides a fine of Rs. 5,000/-, in default thereof to further undergo RI for six month.

(2.) MR . Deol contends that State of Haryana has not preferred any appeal against the acquittal of respondents, hence the instant revision petition. Mr. Dhankar, Assistant Advocate General, Haryana, confirms the statement.

(3.) THE respondents have earned acquittal mainly on the ground that there is no evidence against them to prove the charges. Mr. Deol has once again read the material evidence before me and I do not find by intrinsic infirmity in the finding arrived at by the learned trial Court while acquitting the present respondents.