STATE OF GUJARAT Vs. ASHWINKUMAR TAKHATSINH PARMAR

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. 29/11/2007 passed by the learned Additional District Judge, Fast Track Court No.7, Vadaodara (hereinafter be referred to as "the trial Court") in Sessions Case No. 145 of 2006 below Exh. 74 whereby the trial Court has acquitted the accused persons for the offences punishable under Ss. 498(A), 306 etc. of the Indian Penal Code (hereinafter referred to as the "IPC") read with the provision under Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) Brief facts of the present case, in nutshell, are as under:-

(3.) Heard Mr. Utkarsh Sharma, learned Additional Public Prosecutor for the appellant - State of Gujarat and Mr. Nirad Buch, learned counsel appearing for the respondents - accused at length.