STATE OF JHARKHAND Vs. MANISH KUMAR CHAUDHARY

JUDGEMENT

(1.) The State of Jharkhand has challenged the judgment of acquittal in S.T Case No. 277 of 2008/S.T Case No. 53 of 2009 passed by 1stAdditional Sessions Judge, Singhbhum East at Jamshedpur.

(2.) Satya Narayan Agarwal who is the informant of Mango PS Case No. 96 of 2008 has preferred Criminal Revision No. 854 of 2010 challenging the judgment passed in the aforesaid sessions trials.

(3.) On 3/4/2008, the fardbeyan of Satya Narayan Agarwal who is the father of Babita Agarwal was recorded by B.L. Das who was posted as ASI, Police Camp at T.M.H. On that basis, a First Information Report was lodged against Naresh Chaudhary who is the father-in-law, Sulochana Chaudhary who is the mother-in-law, Akhilesh Chaudhary who is the brother-in-law and Manish Kumar Chaudhary who is the husband of Babita Agarwal for committing dowry death in prosecution of the criminal conspiracy and for causing disappearance of her dead body.