STATE Vs. RAM SINGH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant- State against the judgment dtd. 9/7/1999 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) and Additional Sessions Judge, Bikaner in Special Sessions Case No.62/98, whereby the accused-respondents were acquitted of the offences under Ss. 304-B and 498-A IPC, while extending them the benefit of doubt.

(2.) Learned Public Prosecutor for the appellant-State, at the outset, submits that vide order dtd. 30/4/2001 passed in the criminal leave to appeal, this Hon'ble Court granted leave to file the appeal only to the extent of accused-respondent No.1-Ram Singh, accused-respondent No.2-Dhur Singh and accused- respondent No.5 Smt. Shanti Devi, and thus, criminal leave to appeal qua remaining of the accused-respondents was not granted; accordingly, the present criminal appeal survived only qua accused-respondents No.1,2 and 5.

(3.) On the other hand, learned counsel for the accused- respondent submits that the incident in question occurred on 29/5/1998, whereas the complaint was lodged only on 6/6/1998 and that there was a gross delay in filing the F.I.R. without any explanation therefor.