STATE OF GUJARAT Vs. BABUBHAI PALABHAI BABARIA

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378(1) (3) of the Criminal Procedure Code against the judgment and order dated 30.3.2005 rendered by the learned Extra Assistant Judge, Gondal, in Sessions Case No.95 of 2002. The said case was registered against the present respondent original accused for the offence under Sections 498 -A, 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 13 witnesses and produced several documentary evidence.