STATE OF GUJARAT Vs. ASHVINBHAI NAGINBHAI TANDEL

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. 29/10/2007 passed by the learned Sessions Judge, Navsari (hereinafter be referred to as "the trial Court") in Sessions Case No. 18 of 2007, whereby the trial Court has acquitted the accused for the offences punishable under Ss. 498A , 306 and 114 of the Indian Penal Code.

(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.