STATE Vs. DURGESH AND ANR.

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellantState against the judgment dtd. 15/7/2014 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Udaipur ('trial court') in Sessions Case No.25/2013, whereby the accused-respondents were acquitted by the learned trial court of the offences under Ss. 498-A and 306 IPC.

(2.) Learned Public Prosecutor appearing on behalf of the appellant-State submits that a written report dtd. 3/2/2011 at about 06:45 p.m. was lodged by one Smt. Leela Devi (complainant) widow of Rajendra Kumar Nagarachi before the Police Station, Dabok, alleging therein that about four years prior to lodging of the said report, they got her daughter, namely, Meena Kumari (deceased-victim) married to one Devi Lal s/o Mangilal Nagarachi.

(3.) On the other hand, learned counsel for the accusedrespondents submits that though, as per learned Public Prosecutor, some of the witnesses, as mentioned above, have supported the prosecution story, but it is also a matter of record that several prosecution witnesses, namely, PW-8 Mahendra Kumar, PW-9 Dhoolchand, PW-10 Ramlal have clearly turned hostile, and thus, in no manner, supported the prosecution story.