STATE OF M P Vs. SHARAFAT

JUDGEMENT

(1.) This criminal Appeal under section 378 CrPC filed by the Stae is directed against the impugned judgment of acquittal dated 28th August, 2002 passed by the trial Court acquitting the respondents of charges under section 498-A IPC. The respondent No. 1 is the husband and respondent No. 2 is the mother-in- law of the complainant.

(2.) Heard the learned counsel for both the parties for final disposal of this appeal. The record of trial Court has also been perused by me.

(3.) Mr. Mukund Bharadwaj, the learned Public Prosecutor appearing on behalf of the State could not point out any incriminating evidence that might have come against the respondents in the testimony of the prosecution witnesses which might have been ignored by the trial Court while evaluating and assessing their evidence for adjudging the culpability of the respondents for the offence for which they were charged.