BIJAYALAXMI PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this revision directed against the judgment and order dated 16/26.11.2007 passed by the learned S.D.J.M., Bhubaneswar in G.R. Case No. 870 of 2005/Trial No. 3288 of 2005 acquitting opposite party No. 2 of the charge under Section 498A IPC, the informant (wife of opposite party No. 2) has questioned the correctness of the order of acquittal and sought for interference of this Court.

(2.) THE Petitioner was the informant and opposite party No. 2 was the accused before the court below.

(3.) THE prosecution, in order to prove the charge, examined as many as eight witnesses and exhibited seven documents. The defence examined none.