JEET RAM CHOWDHARY Vs. GIAN CHAND

JUDGEMENT

(1.) THE revision on hand is filed by the first informant Jeet Ram Chowdhary, (hereinafter to be referred to as the complainant) impugning the judgment of learned 2nd Additional Sessions Judge, Jammu dated 11 -12 -2001, whereby all the three respondents (hereinafter referred to as accused) stand acquitted in a police case bearing FIR No.63/92 registered at police Station, Khore under sections 109/201/498 -A and 306 RPC read with Section 3/5 of Dowry Act.

(2.) ADMITTED position is that State has not preferred any appeal against the acquittal earned by the accused and for this reason, complainant has arrayed the State as pro forma respondent.

(3.) HEARD learned counsel for both the sides and with their assistance, perused the record.