STATE OF GUJARAT Vs. AMARSINH ANOPSINH SODHA PARMAR

JUDGEMENT

(1.) FEELING aggrieved by and dissatisfied with the judgment and order dated 20.02.2013 passed by the learned 5th Additional (Ad -hoc) Sessions Judge, Nadiad in Sessions Case No.44 of 2012, whereby the respondents -accused came to be acquitted for the offence punishable under Sections 498A, 306 and 114 of the Indian Penal Code (hereinafter referred to as the IPC for the sake of brevity and convenience), applicant/appellant -State of Gujarat has preferred this Application to grant Leave to Appeal, as provided under Section 378(1)(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C. for the sake of brevity and convenience).

(2.) THE facts briefly stated are that accused no.1 -Amarsinh Anopsinh is the husband, accused no.2 -Babubhai @ Ratilal Anopsinh Sodha Parmar is the brother -in -law (Jeth), accused no.3 -Mangalbhai Anopsinh Sodha Parmar is the brother -in -law (Diyar) and accused no.4 -Harishbhai @ Lalo Amarsinh Sodha Parmar is the son of the deceased -Nanduben.

(3.) PURSUANT to such complaint, Mahudha Police Station, Kheda investigated the offence and recorded the statement of relevant witnesses and drawn the necessary panchnamas and after having found sufficient evidence against the respondents for the aforesaid offences, the Charge -sheet has been filed by the Investigating Agency before the learned Judicial Magistrate Fist Class, Mahudha.