VIRENDRA KUMAR,J. - (1.) Heard Mr. Mukul Rakesh, learned counsel for revisionist and Mr. I.B. Singh, learned Senior Counsel assisted by Shri Saurabh Lavania and Shri Ravi Shankar Tewari, learned counsel for opposite party no. 2 and 5.
(2.) This criminal revision has been preferred against impugned judgment of acquittal dated 20.10.2004 passed by Special Additional Chief Judicial (C.B.I.), Lucknow in Criminal Case No. 591 of 1999 (State Vs. Sanjeev Sharma and others) arising out of Case Crime No. 107 of 1994, under Sections 498A and 506 I.P.C. and Section 3 / 4 of the Dowry Prohibition Act, Police Station Mahila, District Lucknow.
(3.) The trial court has acquitted all the accused persons/opposite parties of the charges framed against opposite party nos. 2 to 5 after conclusion of trial on merits.;