GANESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is accused and facing trial in FIR No. 236/2018 registered with Mahila Thana, Police Station, Tonk corresponding to Criminal Case No. 311/2018.

(2.) By the impugned judgment dtd. 02/05/2022, the learned Trial Judge acquitted the petitioner of the charge under Sec. 498A IPC and Sec. 4 of the Dowry Prohibition Act.

(3.) It is worth to mention that the parties have entered into a compromise and the court below had already accepted compounding under Sec. 406 IPC, however, did not accept compromise under Sec. 498A and Sec. 4 of Dowry Prohibition Act as these offences are not compoundable.