RAM KRIPAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) All these revision applications arise out of the same prosecution case and as such, they are being disposed of by this common order.

(3.) Cr. Revision No.191/2011 has been filed by the original petitioner Neelam Devi, who died during the pendency of this application. Accordingly, she was substituted by her father Ram Kripal Singh. This criminal revision has been filed against the judgment of acquittal dtd. 4/12/2010 of opposite party No.2 Sulochana Devi, opposite party No.3 Manju Devi and opposite party No.4 Anju Devi passed by Sri Asif Eqbal, learned Judicial Magistrate, 1st class, Bokaro, in connection with G.R. Case No.1189/2008, arising out of Chas (Mahila) P.S Case No.08/2008, whereby and wherein, learned Judicial Magistrate, 1st class, Bokaro acquitted the opposite parties from the charge under Ss. 498A/34 of the Indian Penal Code and 3 / 4 of the Dowry Prohibition Act.