STATE OF GUJARAT Vs. SAMALBHAI CHANDUBHAI VASAVA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 24/7/2019 passed by the 16th (Adhoc) Additional Sessions Judge, Special Judge (Atrocity Cases), Vadodara in Sessions Case No. 178 of 2014, whereby the respondent - accused persons came to be acquitted for the offence punishable under Sec. 324, 326, 504, 506(2) and 114 of the Indian Penal Code (hereinafter referred as 'IPC' for short) as well as sec. 135 of the Bombay Police Act ('the Act' for short) by giving benefit of doubt to the accused persons. The applicant - State of Gujarat has preferred this application to grant leave to appeal as provided under sec. 378(1)(3) of the Code of Criminal Procedure, 1973 ('the Code' for short).

(2.) The facts in nutshell which give rise to the present leave to appeal and appeal are as under:-

(3.) The prosecution has examined 17 witnesses and also produced documentary evidence which are as under: <FRM>JUDGEMENT_1568_LAWS(GJH)1_2022_1.html</FRM>