STATE OF RAJASTHAN Vs. MOHD SHARIF

JUDGEMENT

(1.) THE State of Rajasthan has preferred this appeal under Section 378 (1) (iii), Cr. P. C. against the judgment of acquittal dated 14-3-2000 passed by Special Judge (Women Atrocities and Dowry cases) Kota (Rajasthan) (for short the learned trial Court') passed in Sessions Case no. 140/1997, whereby he acquitted the accused respondents from the offence under Sections 363, 366, 376 and 120-B, I. P. C.

(2.) BRIEF facts of the case are that on 10-6-1996 at 10. 45 p. m. complainant Arshad hussain submitted a written report at P. S. Kunhadi, Kota, on the basis of which the police registered an FIR No. 134/96 for the offence under Sections 363 and 366,i. P. C.

(3.) AFTER usual investigation, the police submitted challan against the accused respondents for the aforesaid offences.