STATE OF GUJARAT Vs. RAJESH RASIKBHAI RATHOD

JUDGEMENT

(1.) Present appeal is filed by the appellant - State of Gujarat under Sec. 378(1)(3) of the Criminal Procedure Code, 1973 against the impugned judgment and order dtd. 3/11/2007 passed by the Preceding Officer, 3rd Fast Track Court, Gondal, Camp at Upleta (hereinafter be referred to as "the trial Court") in Sessions Case No. 102 of 2006 whereby the trial Court has acquitted the accused for the offences punishable under Ss. 498A, 306 r/w. Sec. 114 of the Indian Penal Code whereby the trial Court has acquitted the accused for the alleged offence.

(2.) Brief facts of the present case, in nutshell, are as under:-

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order of acquittal the appellant - State of Gujarat has preferred this Appeal.