(1.) The instant appeal has been preferred by the appellant/State under Sec. 378 of the Code of Criminal Procedure against the judgment, dtd. 20/8/2014, passed by learned Additional Sessions Judge-III, Kangra at Dharamshala, District Kangra, H.P., in Sessions Case No. 37-P/VII/13/12, whereby the accused (respondent herein) was acquitted for the offences punishable under Sec. 498-A and 306 of the Indian Penal Code (for short 'IPC').
(2.) The facts giving rise to the present appeal, as per the prosecution story, can be summarized as under:
(3.) The prosecution, in order to prove its case, examined nineteen witnesses. Statement of the accused under Sec. 313 Cr.P.C. was recorded, wherein he claimed innocence and denied the prosecution case, however, in defence he did not lead any evidence.
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