(1.) The present appeal is filed by the appellant ' State of Gujarat under Sec. 378(1)(3) of the Criminal Procedure Code against the impugned judgment and order dtd. 18/4/2009 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Patan (hereinafter referred to as 'the trial Court') in Sessions Case No.60 of 2008 whereby the trial Court acquitted the accused from the charges levelled against the accused for the offences punishable under Sec. 498A, 323, 306, 114 etc of the Indian Penal Code.
(2.) Brief facts of the present case are, in nutshell, as under:-
(3.) A complaint came to be registered as C.R.No.I-123 of 2008 at Patan City 'A' Division Police Station for the aforesaid offences. During the investigation, the accused was arrested.
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