STATE OF CHHATTISGARH Vs. JALESHWAR S/O ITAWARI SAHU

JUDGEMENT

(1.) On due consideration delay of 80 days in filing of the Cr.M.P. is condoned. Accordingly, I.A. No.01 for condonation of delay CRMP No. 52 of 2020 occurred in filing of the Cr.M.P. is allowed.

(2.) The trial Court has acquitted the accused persons of the charges under Sections 498-A, 307 read with Section 34 of the I.P.C.

(3.) Victim- Neeta Sahu was married with accused - Jaleshwar on 23.04.2016. As per allegations, she was treated with cruelty for demand of dowry and was administered poisonous liquid on 26.12.2016.