STATE OF GUJARAT Vs. NATUBHAI AMRABHAI VAGHRI

JUDGEMENT

(1.) STATE of Gujarat has challenged the judgment and order dated 18.6.1992 passed by learned Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.1 of 1992 by which respondent � accused has been acquitted from the charges under Sections 302, 450 and 504 of Indian Penal Code.

(2.) THE brief facts of the prosecution are as under:

(3.) IN our view, the trial court has not committed any error in acquitting the accused person. Hence, the appeal fails and is dismissed accordingly.