BANSHI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The complainant-appellant has filed this appeal aggrieved by the judgment and order of acquittal, whereby accused- respondent has been acquitted for offences under Ss. 498A, 304B/302 I.P.C.

(2.) It is contended by the counsel for the appellant that marriage of the deceased took place on 11/12/2010 and she died on 2/1/2012. There was demand of dowry soon before her death and the Court below has erred in acquitting the accused- respondent.

(3.) We have considered the contentions and have gone through the record.