STATE OF GUJARAT Vs. NATUBHAI @ NATVARBHAI RANCHHODBHAI GHOIYA

JUDGEMENT

(1.) The State has preferred this appeal under Section 378(1) (3) of the Criminal Procedure Code against the judgment and order dated 17.12.2004 rendered by the learned Additional Sessions Judge, 2nd Fast Track Court, Valsad, in Sessions Case No. 154 of 2002 (New) (Old Sessions Case No.40 of 1998). The said case was registered against the present respondents original accused for the offence under Sections 498-A, 306 and 114 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 7 witnesses and produced several documentary evidence.