STATE OF GUJARAT Vs. RANMAL JIVA BADEJA

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378 of the Criminal Procedure Code against the judgment and order dated 13.8.2044 rendered by the learned Assistant Judge, Porbandar, in Sessions Case No.38 of 2003. The said case was registered against the present respondent - original accused for the offence under Sections 498 -A, 323 and 306 of the Indian Penal Code.

(2.) THE brief facts as they emerge from the record are as under: -

(3.) IN order to bring home the charges against the accused persons, prosecution has examined in all 19 witnesses and produced several documentary evidence.