STATE OF GUJARAT Vs. MANOJBHAI MADHUBHAI SURTI

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dtd. 29/10/2012 rendered in Sessions Case No.150 of 2011 on the file of the learned 5th (Ad-hoc) Additional Sessions Judge, Surat, whereby the sole accused, who is respondent no.1 herein was acquitted of the charge under Ss. 302 and 504 of the Indian Penal Code, 1860 (for short "the IPC")

(2.) Facts of the prosecution case lie in a narrow compass and may be stated as follows:-

(3.) Aggrieved by the impugned judgment of acquittal, the State has preferred the instant appeal assailing the legality and validity of the said judgment of acquittal.