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Judgment
This petition has been filed for grant of leave to appeal against the judgment dated 9.4.2009 passed in P.C.R. Case No. 122 of 2004/T. R. No. 175 of 2009 by learned Judicial Magistrate 1st class, Dumka acquitting the opposite parties u/s 498A of the I.P.C. read with Section 4 of Dowry Prohibition Act.
Mr. Manoj Tandan, learned Counsel appearing for the Petitioner assailed the impugned judgment on various grounds and submitted that the evidences on record made out a case for conviction, but the findings of the acquittal has been wrongly recorded, and therefore, it is a fit case for grant of leave to appeal.
On the other hand, Mr. Mazumdar, learned senior counsel appearing for the private opposite parties supporting the acquittal referred to the paragraphs 20, 21, 22 and 23 of the impugned judgment.
It appears that after considering the respective cases of the parties and the materials brought on record by them, in detail, the learned trial court rightly acquitted the opposite parties on cogent reasons, while discussing the materials brought on record by the parties.
In our opinion, no grounds are made out for interference with the impugned judgment.
Accordingly, this petition is dismissed. However, no costs.