SHAHEEN BEGUM Vs. SK.KALIMUDDIN

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the respondents.

(2.) THIS appeal is directed against the judgment of conviction and order of sentence dated 27th November, 1997 passed by Shri Ajay Kumar Shukla, Judicial Magistrate 1st Class, Jamshedpur in Potka P.S. Case No. 76 of 1992, corresponding to G.R. No. 2335 of 1982, T.R. No. 327 of 1997 arising out of Complainant Case No. 110 of 1992 by which judgment learned trial Court after analysis found that the complainant failed to prove that any torture was made to her or there was any demand of dowry since witnesses have given contradictory evidence in Court and accordingly, acquitted the accused persons.

(3.) ON the other hand learned counsel for the respondents has submitted that the witnesses had given contradictory evidences and failed to prove that any dowry was demanded or that torture was made to the complainant.