STATE OF GUJARAT Vs. JAYESH GORDHANBHAI CHACHAPARA KUMBHAR

JUDGEMENT

(1.) This Appeal Is Directed Against The Judgment and order of acquittal dated 29.10.2005 passed by the learned Presiding Officer, Fast Track Court No.7, Jamkhambhaliya in Sessions Case No.22 of 2004 whereby, the respondentoriginal accused, has been acquitted of all the charges framed against him.

(2.) The Facts In Brief Giving Rise To The Filing of present appeal are as under; The complainant herein is serving as Police SubInspector, who filed the complaint being IC.R. No.184/2003 before Khambaliya Police Station inter alia alleging that Hussainaben, wife of Harunbhai Isabhai, is a resident of Village Sikka. On 15.11.2003, at about 1630 hrs., the respondent herein, with the intention to commit murder of Hussainaben, abducted her and thereafter, on 17.11.2003 caused head injuries, which resulted into her death. Thereafter, he threw her dead body into a pit of water.

(3.) During the trial, the prosecution examined the following witnesses; <FRM>JUDGEMENT_119_LAWS(GJH)11_2015_1.html</FRM>