THE STATE OF GUJARAT Vs. MADHAVSINH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of acquittal dated 03.07.2006 passed by the learned Presiding Officer, Fast Track Court No. 3, Vadodara, in Sessions Case No. 19 of 2005 whereby the respondent -original accused was acquitted of the offences punishable under Sections 302, 504 of the Indian Penal Code and Section 135 of the Bombay Police Act.

(2.) THE facts in brief giving rise to the filing of present appeal are as under:

(3.) ON the other hand, Mr. Vipul Sundesha, learned counsel for the respondent -accused submitted that there is no infirmity in the impugned order. He submitted that the lower court has rightly appreciated the evidence on record and acquitted the respondent of the charges levelled against him. He submitted that the prosecution could not prove its case beyond reasonable doubt. He has contended that so far as acquittal appeals are concerned, the law is well settled and by taking us through the impugned judgment, he submitted that this Court may not interfere with the impugned judgment and the appeal may be dismissed.