- (1.) Heard learned A.G.A. and perused the record.
(2.) By means of the present application under Section 378(3) Cr.P.C., State has sought leave to appeal against the judgment and order dated 31.10.2011 passed by Additional Sessions Judge, Court no.1 Lakhimpur Kheri in Sessions Trial No.843 of 2004 (State of U.P. Vs. Nazar Ali and others) arising out of Case Crime no.166 of 2004 under Sections 498A, 304 B IPC and 3/4 of the Dowry Prohibition Act, Police Station Dhaurhara District Lakhimpur Kheri whereby learned Additional Sessions Judge has acquitted the accused- respondents from the offence mentioned above.
(3.) According to prosecution version, on the basis of report submitted by the complainant Shan Mohammad to Superintendent of Police, Lakhimpurt an F.I.R. was lodged on 18.5.2005 on 21.10 p.m. at police station Dhaurhara by Shan Mohammad, father of the deceased inter alia stating therein that her daughter Moshima Bano has committed suicide on 24.4.2004 due to demand of dowry from the side of accused respondents.;