STATE OF GUJARAT Vs. BHARATBHAI BALUBHAI LAD

JUDGEMENT

(1.) The acquittal of the respondents ('acceused' for short) of the offences punishable under Sections 306, 498-A, 323, 504 and 114 of the Indian Penal Code ( 'IPC' for short) recorded by the learned Additional Sessions Judge, Fast Track Court, Navsari, vide judgment and order dated 6.11.2003 rendered in Sessions Case No. 19 of 2003, is the subject matter of challenge in instant appeal, which is filed under Section 378 of the Code of Criminal Procedure ('the Code' for short) by the appellant - State of Gujarat.

(2.) The prosecution case as reflected from FIR and unfolded during trial was that:

(3.) We have considered the submissions advanced by Mr. N.D.Gohil, learned Addl.P.P. for the appellant State of Gujarat and Mr. J.B. Pardiwala, learned advocate of the accused. We have perused the impugned judgment and order, set of evidence copies whereof have been supplied by learned advocates appearing for the parties during the course of submission, R&P of the Sessions Case No. 19 of 2003, which have been called for by this court and the judgments cited at bar.