STATE OF GUJARAT Vs. MEHULKUMAR NAVINCHANDRA PATEL

JUDGEMENT

(1.) This appeal has been filed by the appellant- State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgement and order of acquittal passed by the learned Sessions Judge, Court No. 15, Ahmedabad, (hereinafter referred to as "the learned Trial Court") in Sessions Case No. 474 of 2006 on 6/7/2009, whereby, the learned Trial Court has acquitted the respondents for the offence punishable under Ss. 498-A, 306 and 114 of the Indian Penal Code, 1860 ( IPC ) as well as Ss. 3 and 7 of the The Dowry Prohibition Act, 1961 (hereinafter referred to as the Dowry Act, for short).

(2.) The brief facts that emerge from the record of the case are as under:

(3.) Being aggrieved and dissatisfied with the said judgement and order of acquittal, the appellant - State has filed the present appeal mainly stating that the impugned judgement and order of acquittal passed by the learned Trial Court is contrary to law and evidence on record and the learned Trial Court has not appreciated the fact that all the witnesses have supported the case of the prosecution and during cross-examination, nothing adverse has been elicited in favour of the respondent. The case has been proved beyond reasonable doubts and the prosecution has successfully established the case against the respondent and the judgement and order of acquittal is unwarranted, illegal and without any basis in the eyes of law and the reasons stated while acquitting the respondent are improper, perverse and bad in law. Hence the impugned judgment and order passed by the learned Trial Court deserves to be quashed and set aside.