V.D.Chaturvedi, J. - (1.) This appeal is preferred by the State against the judgment and order dated 23.09.2001, passed by Sri C.K. Tyagi, the then IX Additional Sessions Judge, Moradabad in S.T. No. 673 of 1995, acquitting the accused-respondents Irfan and Rahman, who were charged for the offences punishable under Section 498-A, 304-B, 201 IPC and 3/4 D.P. Act.
(2.) We have heard Mr. Amarjeet Singh, learned AGA for the appellant and Mr. Akhilesh Singh, learned Counsel for the respondents.
(3.) The necessary and material facts are summarised as under:;