STATE OF GUJARAT Vs. RAMESH DHARSHI KHANKHLA

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378 of the Criminal Procedure Code against the judgment and order dated 18.11.2004 rendered by the learned Assistant Sessions Judge, Bhuj, Kutch, in Sessions Case No.40 of 2004. The said case was registered against the present respondents original accused for the offence under Sections 498 -A, 306 and 114 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 11 witnesses and produced several documentary evidence.