STATE OF H.P. Vs. SANJAY KUMAR

JUDGEMENT

(1.) Heard. For the reasons stated in the application, the delay in filing the application for leave to appeal is condoned. The application is disposed of. Application for Leave to appeal be registered.

(2.) This petition for leave to appeal is directed against the judgment of acquittal, recorded by the learned Judicial Magistrate 1st Class Barsar, District Hamirpur, dated 15th November, 2003. The Respondents were tried by the learned trial Magistrate for an offence punishable under Section 498- A of the Indian Penal Code and acquitted by the impugned judgment.

(3.) Case of the prosecution is: