- (1.) This application for leave to appeal arises out of judgment dated 12.8.2009 passed by learned Additional Sessions Judge/F.T.C.-1, Lakhimpur Kheri, in Sessions Trial Nos. 261 of 2006, under Sections 498-A, 304-B I.P.C. and Section 3/4 Dowry Prohibition Act, recording acquittal of accused-respondents while convicting the husband of deceased.
(2.) We have heard learned State Counsel and perused the trial court judgment as also the grounds of appeal.
(3.) Learned State Counsel submitted that prosecution witnesses, namely, parents of the deceased girl were consistent in implicating all the family members and despite such evidence, the trial court has only held the husband guilty and recorded acquittal of the accused respondents.;