LAWS(GJH)-2022-9-1091

STATE OF GUJARAT Vs. BIPINBHAI GANESHBHAI PARMAR

Decided On September 14, 2022
STATE OF GUJARAT Appellant
V/S
Bipinbhai Ganeshbhai Parmar Respondents

JUDGEMENT

(1.) Heard learned APP Ms. Jirga Jhaveri for the appellant - State and learned advocate Mr. Premal Joshi for the respondents at length.

(2.) The State has filed this acquittal appeal challenging the judgment and order dtd. 29/4/2009 passed by the learned 3rd Addl. District Judge, Nadiad in the Sessions Case No. 72/2007 for the offences punishable under Sec. 306, 506(2) read with 114 of IPC under Sec. 306 , 506(2) read with 114 of IPC , holding acquittal of the accused person against which the State has preferred the appeal under sec. 378(1)(3) of Criminal Procedure Code, 1973.

(3.) The factual matrix of the prosecution in a nutshell is as under :