ABHISHEK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners are accused facing trial in FIR No. 439/2019 registered Police Station Hindaun City, corresponding to Criminal Case No. 1180/2019.

(2.) By the judgment dtd. 29/01/2021, the learned Trial Judge acquitted the petitioners of the charge under Sec. 498-A and 406 of IPC giving benefit of doubt.

(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 of offence under Sec. 498-A of IPC.