STATE OF GUJARAT Vs. GIRVATBHAI LAXMANBHAI BARIA

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred this appeal under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order dtd. 1/10/2010 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Dahod (hereinafter be referred to as "the trial Court") in Sessions Case No.163 of 2008, whereby the trial Court has acquitted the accused from the offences punishable under Ss. 498A, 306 and 114 of the Indian Penal Code (hereinafter be referred to as "the IPC").

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

(3.) The charge against the accused came to be framed by the trial Court on 9/7/2009 vide Exhibit 2 for the aforesaid offences against the accused. On being explained it to them, the accused have denied having committed any offence. The accused pleaded not guilty to the charge and pleaded for trial and hence, the case was tried by the learned Sessions Judge, Dahod.