JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the accused appellant from jail against the judgment and order dated 17/11/2000 passed by the learned AddI. Sessions Judge No.2. Bhilwara in Sessions Case No. 29/2000

(2.) By the same judgment, the learned AddI. Sessions Judge No. 2, Bhilwara acquitted the accused appellant of the charge for the of offence under Section 368 IPC and also acquitted another accused Om Prakash of the charge for the offence under Section 366 IPC.

(3.) It may be stated here that the learned Judge, Special Court, (Women Atrocities and Dowry Cases). Bhilwara through judgment and order dated 18/5/1998 acquitted another co-accused Banna of the charge for the offence under Section 366 IPC.