GYAN CHAND ARORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 372 CrPC has been filed by the complainant Gyan Chand Arora father of the deceased Smt. Meena Rani being aggrieved of the judgment dtd. 18/1/2018 passed by learned Additional Sessions Judge No.1, Hanumangarh in Sessions Case No.31/2016, whereby the accused respondents herein Manoj Kumar, Sanjeev Kumar, Darshana Devi and Jagdish Kumar were acquitted from the offences punishable under Ss. 498-A, 306 & 302/34 IPC.