STATE OF GUJARAT Vs. JAYANTIBHAI LADHABHAI KOLI

JUDGEMENT

(1.) THE present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 18/2003 by the Additional Sessions Judge, Surendranagar dated 28th February, 2005 recording acquittal of the accused persons for the offences under Sections 306 and 498A of the Indian Penal Code.

(2.) HEARD learned APP Shri H.L. Jani for the appellant -State.

(3.) IN view of these rival submissions, it is required to be considered whether the present appeal deserves consideration.