STATE OF GUJARAT Vs. RANJITSINH PRUTHVISINH CHAUHAN

JUDGEMENT

(1.) This appeal filed by the appellant - State under Sec. 378(1)(3) of the Criminal procedure Code, 1973 (Code), assails the judgment and order, dtd. 28/3/2007, passed by the Additional Sessions Judge, Fast Track Court No.3, Ahmedabad (City) in Sessions Case No.393 of 2006 acquitting the respondent - original accused for the offence punishable under Ss. 498(A), 306 and 114 of the Indian Penal Code, 1860 ('IPC', for short).

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