STATE OF GUJARAT Vs. RAISING RAIJIBHAI PARMAR

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondent Mr. Pradip J. Patel.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 04.01.2003 of the learned Extra Assistant Sessions Judge, Panchmahal, Godhra in Sessions Case No.249/2002 whereby the respondent herein was acquitted of the offences punishable under Sections 498A and 306 of the Indian Penal Code.

(3.) THE case in brief and the incident which occurred on 24.01.2002 are as under : -