STATE OF JAMMU AND KASHMIR Vs. YOGESH KUMAR

JUDGEMENT

(1.) This acquittal appeal has been filed by the appellant against the judgment dtd. 11/6/2016 passed by the Principal Sessions Judge, Samba (hereinafter to be referred "as the trial court") in a charge sheet, titled, "State of J&K vs. Yogesh Kumar @ Jyoti and orders", whereby the respondents have been acquitted of the charge in respect of commission of offences under Sec. 306 and 498-A RPC arising out of FIR No. 43/2011 registered with Police Station, Ghagwal.

(2.) The appellant has impugned the judgment on the ground that the learned trial court acquitted the respondents despite the fact that the prosecution had established the case against the respondents by adducing cogent evident.

(3.) Learned counsel for the appellant has vehemently argued that the learned trial court has ignored the statements of the mother, sister and the brothers of the deceased, who had categorically deposed in respect of the cruelty meted to the deceased by the respondents in respect of dowry demands, as such, the judgment impugned is not sustainable in the eyes of law.