MINABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this appeal is made to the judgment and order passed by the Additional Sessions Judge, Surat dtd. 30/4/2021 in Sessions Case No.106 of 2015. The accused were tried for committing the offence under Ss. 498(A), 313, 323, 504 and 114 of the Indian Penal Code and Sec. 3 and 5 of the Dowry Prohibition Act.

(2.) Attention of the Court is invited to the evidence of the victim herself at Exh.27. It is stated that the father of the victim is a retired Army Man and at present, the victim stays with her parents.

(3.) Let notice be issued to the respondents returnable on 4/10/2021. Learned Additional Public Prosecutor waives service of the notice on behalf of the State.