STATE OF GUJARAT Vs. VIJAYBHAI VALJIBHAI PATEL

JUDGEMENT

(1.) The present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 29.12.1993 passed by the learned Addl. Sessions Judge, Suratin Sessions Case No. 128/1991, whereby, the learned trial Judge acquitted the original accused the respondent herein, of the charges for the offence punishable under Section 498-A and 306 of IPC.

(2.) The brief facts of the prosecution case are that on 16.1.1991 deceased Kokilaben had committed suicide because the accused was demanding dowry and on not fulfilling the demand of accused, he was giving mental and physical torture Therefore, the complaint was lodged. Necessary investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, charge-sheet was filed against them, which was numbered as Sessions Case No. 128/1991. The trial was initiated against the respondent.

(3.) To prove the case against the present accused, the prosecution has examined witnesses and also produced documentary evidence.