STATE OF GUJARAT Vs. ASHWIN BHANUSHANKARBHAI PANDYA

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378(1) (3) of the Criminal Procedure Code against the judgment and order dated 2.4.2005 rendered by the learned Additional Sessions Judge, Fast Track Court No.4, Jamnagar, in Sessions Case Nos.4 of 2003 and 5 of 2003. The said case was registered against the present respondents original accused for the offence under Sections 498 -A, 306, 506(2) and 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

(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 8 witnesses i.e. P.W.1 Sanjay Ratilal Bhatt Exhibit 17, P.W.2 Kamlesh Ratilal Bhatt Exhibit 27, P.W.3 Mohanbhai Parsottambhai Exhibit 28, P.W.4 Dr. Sunil Bipinchandra Bhatt Exhibit 32, P.W. 5 Gandubhai Gokalbhai Sakariya Exhibit 34, P.W.6 Bhupatsinh Mansinh Jadeja Exhibit 37, P.W. 7 Hirjibhai Vashram Parmar Exhibit 40 and P.W. 8 Jayendrakumar Dharamdas Agravat Exhibit 42 and produced several documentary evidence.