(1.) The challenge in this appeal is directed against the judgment and order dated 06.06.1996, rendered by the learned 4th Extra Assistant Judge, Rajkot, in Sessions Case No.293 of 1993, whereby the respondent-accused has been acquitted of the charges under Sections 498A and 306 of the Indian Penal Code.
(2.) Briefly stated, the case of the prosecution is as follows:
(3.) Accordingly, the case was put to trial. In order to bring home the guilt of the accused, the prosecution examined as many as 12 witnesses and produced voluminous documentary evidence. No defence witnesses were examined. After recording the evidence of the prosecution witness, the Trial Court explained to the accused the statements appearing against him in the evidence of prosecution witnesses and recorded his statement under Section 313 of the Code of Criminal Procedure, 1973 ( the Code for short). The defence of the respondent was that of total denial.
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