(1.) The appellant State, being aggrieved by the judgement and order passed by the learned Sessions Judge, Mehsana on 12/9/2000 in Sessions Case No. 290 of 1999, has preferred the present appeal under Sec. 378(1)(3) of Cr.P.C., on the grounds mentioned in the memo the appeal.
(2.) As per the case of the prosecution, the accused, along with this family comprising of his wife Savitaben and three children, were residing in the factory compound of Dahyabhai Shankarbhai Patel. The accused was employed as a workman in the said factory. He had killed his wife on 16/6/1999 with an axe. The complaint was lodged pursuant to which, police investigation had begun and upon completion of the same, the police had filed the charge-sheet.
(3.) Heard learned APP Ms. Jirga Jhaveri for the appellant State, who has reiterated the grounds mentioned in the memo of the appeal and, has also taken us through the evidence which was rendered before the competent court. She has submitted that, the judgement of the trial court being erroneous and not in consonance with the facts and law of the case, the same should be quashed and set aside and the appeal be allowed.
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