STATE OF GUJARAT Vs. MANGUBEN JAGJIVANDAS DHOBI

JUDGEMENT

(1.) The present appeal has been filed by the appellant - State under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') against the judgment and order dtd. 27/12/1996 rendered by learned Additional Sessions Judge, Mehsana in Sessions Case No.157 of 1996, whereby, the learned Additional Sessions Judge has acquitted the respondents accused from the charges levelled against them for the offence punishable under Ss. 302 , 498A , 114 and 34 of the Indian Penal Code.

(2.) The brief allegations of the prosecution against the respondents - accused, as per charge, are as under:

(3.) After the registration of the First Information Report, the investigating officer carried out the investigation and during the course of investigation, recorded the statements of the witnesses and also prepared various Panchnamas. After the investigation was over, the investigating officer filed the charge- sheet against the respondents accused before the concerned Magistrate Court. The concerned Magistrate, thereafter, committed the case under Sec. 209 of the Code to the learned Sessions Court, Mehsana as the case was exclusively triable by the Court of Sessions. Before the Sessions Court, the case was registered as Sessions Case No.157 of 1996.