STATE OF GUJARAT Vs. LALJI TEJAJI THAKOR

JUDGEMENT

(1.) This Appeal is filed by the appellant - Gujarat Pollution Control Board under Sec. 378(1)(3) of the Criminal Procedure Code, 1973 against the judgment and order dtd. 06/07/2007 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Deesa in Sessions Case No.4 of 2007 acquitting the respondents - original accused Nos.1 to 3 from the offence punishable under Sec. 498(a) , 306 r.w.s. 114 of Indian Penal Code .

(2.) The factual matrix as narrated by the prosecution case stands as under:

(3.) Heard the leaned advocates for the respective parties at length and perused the impugned judgement and order of acquittal passed by the trial court as well as the entire material on record.