STATE OF HP Vs. RAJ KUMAR

JUDGEMENT

(1.) The present appeal is directed against the judgment of acquittal recorded by learned chief Judicial Magistrate, Kangra at Dharamshala, dated 22,05.2001.

(2.) It appears, Raj Kumar (A -1) and Kamia Devi (A -2) mother of Raj Kumar (a -1) along with Shakti Chand father of Raj Kumar (A -1) were prosecuted for an offence punishable under section 498 -A read with Section 34 of the Indian Penal code. The learned trial Magistrate by his impugned judgment acquitted the accused. Aggrieved the state is in appeal.

(3.) In order to appreciate, the controversy facts may be noticed in brief.