VIRDAS MADHAVDAS JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Appeal is preferred under Sec. 372 of the Code of Criminal Procedure, 1973, against the acquittal recorded by the judgment and order dtd. 4/4/2022 passed by third Additional Sessions Judge, Jamnagar in Sessions Case No.101 of 2017. By the aforesaid judgment and order, the respondent Nos.2 and 3 have been acquitted for the offences under Sec. -498(A), 304(B), 306, 406 and 114 of the Indian Penal Code and under Sec. 3 and 5 of the Dowry Prohibition Act.

(2.) The Appeal is preferred by the original complainant of F.I.R. registered as C.R. No.I-213 of 1994 with Jamnagar City 'B' Division Police Station for the offences under Sec. -498(A), 304(B), 306, 406 and 114 of the Indian Penal Code and under Sec. 3 and 5 of the Dowry Prohibition Act.

(3.) Pursuant to the F.I.R. being registered, charge-sheet came to be filed on 5/12/1994. The charge was framed vide Exh-13 for the offences under Sec. -498(A), 304(B), 306, 406 and 114 of the Indian Penal Code and under Sec. 3 and 5 of the Dowry Prohibition Act.