(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dated 22.01.2002 passed by the learned Additional Sessions Judge, Nadiad in Sessions Case No. 102 of 1999, whereby the respondents accused came to be acquitted for the offences under Sections 498A, 306, 201, 176, 304B read with Section 114 of the Indian Penal Code, 1860 (IPC for short), the appellant State has preferred the present appeal under Section 378(1)(iii) of the Code of Criminal Procedure, 1973 (CrPC for short).
(2.) The brief facts of the case are as under:
(3.) We have heard learned advocates for the respective parties and minutely examined oral and documentary evidence adduced before the learned Sessions Court. During the course of trial, the prosecution examined following witnesses. The details of the aforesaid evidence led by the prosecution are reproduced in tabular form as under:
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