Prakash Tatia, J. - (1.) Heard learned public prosecutor and learned counsel for the petitioner/complainant.
(2.) D.B. Criminal Leave to Appeal No.39/2008 has been preferred by the State against the judgment of acquittal dated 7.11.2007 passed by learned Sessions Judge, Jodhpur in Sessions Case No.200/2005 whereby the learned trial court acquitted the accused respondent from the charges under Section 302 IPC and in alternative under Section 304B IPC.
(3.) D.B. Criminal Revision Petition No.89/2008 has been preferred by the complainant/petitioner to challenge the same judgment of acquittal dated 7.11.2007.;