STATE OF GUJARAT Vs. BHAVESHBHAI MANILALBHAI PATEL

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat (original complainant) under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") against the judgment and order of acquittal dtd. 09/04/2007 passed by the learned Presiding Officer, Fast Track Court No.4, Surat (hereinafter referred to as "the trial court") in Sessions Case No.175 of 2005, whereby, the learned Trial Judge has acquitted the original accused respondent herein for the offence punishable under Ss. 498A 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.Jyoti Bhatt, appearing on behalf of the appellant - State of Gujarat and learned advocate Mr.Harshadray Dave, appearing on behalf of the respondent - original accused.