STATE OF GUJARAT Vs. HIRABHAI PARMABHAI PARMAR

JUDGEMENT

(1.) The present Appeal is preferred by the State under Sec. 378 of the Criminal Procedure Code challenging the judgment and order dtd. 7/2/2000 passed by the Additional Sessions Judge, Panchmahal at Dahod in Sessions Case No. 174 of 1998 whereby the respondents herein have been acquitted of the charge for the offence punishable under Ss. 302 , 201 , 34 and 498(A) of the Indian Penal Code.

(2.) The facts and circumstances giving rise to the present appeal is that, one Vasantbhai Somabhai Amin lodged a complaint with the police authorities on 15/4/1998 that his daughter Naynaben was working as a Mukiya Sevika at Shehra. The daughter of the first informant was earlier married to one person with whom her relations were not cordial. She had, therefore separated and thereafter when his daughter was working at Shehra, she came into contact, with respondent no.1, and respondent no.1, with an intention to marry her, had induced her to stay with him. The first informant had lodged another FIR against the respondent for the offences punishable under Ss. 363 , 366 of the IPC.

(3.) The prosecution adduced oral as well as documentary evidence in support of its case against the respondents. The learned Sessions Judge, after considering the evidence on record, was pleased to acquit the respondents herein on the charges leveled against them.