CRLLP/6/2018
2021 Latest Caselaw 3776 Ori

                                  CRLLP No. 6 of 2018




9.     17.03.2021                Heard learned Additional Government Advocate for
                    the appellant-State.
                                This is an appeal to leave under Section 378 (1) and
                    (3) of the Code of Criminal Procedure, 1973.
                                The respondents were the accused persons in S.T.
                    No. 24/202 of 2015 in the court of learned Additional District
                    and Sessions Judge, Bhadrak. They were charged under section
                    498-A/304-B/302/34 IPC, read with Section 4 of the Dowry
                    Prohibition Act. The Trial Court acquitted the respondents of the
                    charge by judgment dated 27.04.2017.
                                Perused the entire evidence. On consideration of the
                    same and also the reasoning assigned by the learned Trial Court,
                    this Court is of the opinion that the prosecution has failed to
                    prove its case beyond reasonable doubt. Therefore, we find no
                    reason to grant leave to the appellant to file an appeal.
                                The CRLLP is accordingly dismissed.


                                                              ..........................
                                                               S. Panda, J.

............................. S.K.Panigrahi, J. Arun