STATE OF GUJARAT Vs. ZALA INDRAJITSINH MANUBHA

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt, learned Senior Counsel Mr. Yogesh S. Lakhani who has assisted the learned Public Prosecutor and learned Advocate Mr. B.M. Gupta for the respondents.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 07.07.2000 of the learned Additional Sessions Judge, Mehsana in Sessions Case No.235/1999 whereby the respondents herein were acquitted of the offences punishable under Sections 498 -A, 504 and 120(B) of the Indian Penal Code.

(3.) THE case in brief and the incident which occurred on 02.06.1999 are as under : -