STATE OF HIMACHAL PRADESH Vs. SANDEEP KUMAR

JUDGEMENT

(1.) THIS is an appeal filed by State of Himachal Pradesh under Section 378 of the Cr.P.C. against the judgment of the court of learned Additional Sessions Judge, Una, dated 30.1.2003, vide which the respondents were acquitted of the charge framed against them under Sections 498 -A and 306 read with Section 34 IPC.

(2.) RESPONDENT No.1 is the husband of the deceased Sarla Devi alias Sarita, hereafter also referred to as the deceased, while respondents No.2 and 3 are the brother -in -law and the mother -in -law, respectively, of the deceased.

(3.) WE have heard Mr.Rajesh Mandhotra, learned Deputy Advocate General for the appellant and Mr.Ajay Kumar, Advocate, for the respondents, and have gone through the record of the case.