STATE OF GUJARAT Vs. HIMATBHAI RAMBHAI VAGHSIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27.03.1996, rendered by the learned Sessions Judge, Court No.17, Ahmedabad City, in Sessions Case No.369 of 1991, whereby the respondents (original accused) have been acquitted of the charges under Sections 498A and 306 of the Indian Penal Code ( IPC for short).

(2.) Respondent No.1 is the husband of deceased Muktaben whereas respondent No.2 was her mother-in-law, who has since died. The appeal qua respondent No.2, therefore, has abated.

(3.) Briefly stated, the case of the prosecution, based upon the complaint made by deceased Muktaben on 01.09.1991, is to the following effect: