STATE OF GUJARAT Vs. RAJENDRAKUMAR DEVILAL PATEL

JUDGEMENT

(1.) THIS application for grant of leave to appeal has been filed by the applicant State of Gujarat, desirous of filing an appeal against the judgment and order dated 02.07.2012, rendered by the learned Additional Sessions Judge, Himmatnagar, District Sabarkantha, Camp at Idar, in Sessions Case No.49/2011, whereby all the four accused persons, respondents herein, have been acquitted of the charges under Sections498A, 306 read with Section114 of the Indian Penal Code ("IPC", for short).

(2.) BRIEFLY stated, the case of the prosecution is that the complainant, Jashodaben Jayantilal Patel, mother of deceased Kinjal, filed a complaint before the Vijaynagar Police Station, registered as C.R.No.I 5/2011, stating that :

(3.) IN order to bring home the guilt of the accused, the prosecution examined as many as 11 witnesses and produced documentary evidence. After the recording of the evidence of the prosecution witnesses was over, learned Trial Judge explained to the accused the statements appearing against them in the evidence of the prosecution witnesses and recorded their statements under Section313 of the Code of Criminal Procedure, 1973. The defence of the accused was that of denial.