STATE OF GUJARAT Vs. DHANJIBHAI KHERABHAI HARIJAN PARMAR

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment and order dated 19.04.1999, passed by the learned Additional Sessions Judge, Jamnagar, in Sessions Case No.71/1998, whereby the respondent, original accused, has been acquitted of the charges under Sections -306 and 498A of the Indian Penal Code.

(2.) BRIEFLY stated, the case of the prosecution, based upon the complaint dated 30.03.1998 (Exhibit -13), filed by Mulji Aala, the brother of deceased Khimiben, is as follows :

(3.) AFTER appreciation and evaluation of the evidence on record, the Trial Court acquitted the accused on the ground that the prosecution has been unable to prove the charge against him beyond reasonable doubt. Aggrieved thereby, the State is in appeal.