(1.) The present appeal is filed by the appellant - State of Gujarat (original complainant) under Sec. 378 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") against the judgment and order of acquittal dtd. 05/11/2007 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Dahod (hereinafter referred to as "the trial court") in Sessions Case No.42 of 2009, whereby, the learned Trial Judge has acquitted the original accused respondent herein for the offence punishable under Ss. 498(A) and 306 of the Indian Penal Code (for short "the IPC").
(2.) The brief facts giving rise to the present appeal are as under :
(3.) Heard learned Additional Public Prosecutor Ms.Megha Chittaliya, appearing on behalf of the appellant - State and learned advocate Mr.Maulik Soni, appearing on behalf of the respondent - original accused.
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