GAURI SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties.

(2.) THIS is an appeal preferred against the judgment of acquittal passed by Sub-Divisional Judicial Magistrate, Siwan on 26th August, 2003 in Complaint Case No. C-425 of 1996 / Trial No. 923 of 2003 for the offence under Section 406 of the Indian Penal Code and Section 6 of the Dowry Prohibition Act.

(3.) DURING the pendency of the case initially instituted for the offence under Section 304 B of the Indian Penal Code with allied sections at Gorakhpur, the present complaint was filed at Siwan, Bihar against refusal to return some presentations given during and after marriage.