STATE OF GUJARAT Vs. TARUNKUMAR KARSANBHAI MAYAVANSHI

JUDGEMENT

(1.) Both the captioned appeals are filed against the acquittal of the respondents-accused, arising from self-same judgment and order dtd. 30/7/2013 passed by learned Additional Sessions Judge, Bharuch in Sessions Case no. 8 of 2012 have been taken up together and are being disposed of by this common judgment.

(2.) Criminal Appeal No.1298 of 2013 is filed by the State of Gujarat, whereas Criminal Appeal No.1677 of 2013 is filed by the de facto complainant - Kamlesh Parmar.

(3.) The learned trial court vide its judgment and order dtd. 30/7/2013, acquitted the respondents-accused no.2 to 5 for the offence punishable under Ss. 306, 304B, 498A read with Sec. 114 of the IPC and Sec. 3 and 6 of Dowry Prohibition Act, 1961, whereas, the respondent-accused no.1 ' husband of the deceased was convicted and sentenced for the commission of offence punishable under Sec. 498A of the IPC.