STATE OF GUJARAT Vs. RAMESH RAMJI KOLI

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat under Sec. 378(4) of the Code of Criminal Procedure, 1973 against the impugned judgment and order of acquittal dtd. 29/9/2007 passed by the learned Additional Sessions Judge, 4th Fast Track Court, Kachchh at Gandhidham (hereinafter referred to as "the Trial Court") in Special Case No.12 of 2006, whereby, the Trial Court has acquitted the original accused respondents herein for the offence punishable under Sec. 498(A), 114 and 306 of the Indian Penal Code (hereinafter be referred to as "the IPC").

(2.) Brief facts of the present case, in nutshell, are as under:-

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order of acquittal the appellant - State of Gujarat has preferred this Appeal.