STATE OF GUJARAT Vs. PUNAMBHAI SIDIBHAI BHARWAD

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant - original complainant, State of Gujarat under Section 378 Cr. P.C., against the judgment and order dated dated 19.12.1996 passed by learned Assistant Sessions Judge, Jamnagar in Sessions Case No.131 of 1993, whereby the respondentaccused was acquitted of the charge for offence punishable under Sections 306 read with Section 498A of the Indian Penal Code.

(2.) SHORT facts of the prosecution case are as under:

(3.) HEARD Learned APP, Mr.Soni, appearing on behalf of the appellant - State. He has contended that the judgment and order passed by the learned Judge is contrary to law and evidence on record. He has contended that the learned Judge has not properly appreciated oral as well as documentary evidence adduced by the party in its proper perspective.