STATE OF GUJARAT Vs. BHAVESHKUMAR

JUDGEMENT

(1.) This appeal has been filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') against the judgment and the order dtd. 18/3/2008 in Sessions Case No.85 of 2007 passed by the learned Additional Sessions Judge, Fast Track Court No.1, Surendranagar (hereinafter referred to as 'the learned Trial Court'), whereby, the learned Trial Court has acquitted the respondents - accused from the offences punishable under Ss. 498(A), 306 and 114 of the Indian Penal Code (hereinafter referred to as 'the IPC'). The respondents are hereinafter referred to as 'the accused' as they stood in the rank and file in the original case, for the sake of convenience, clarity and brevity.

(2.) The relevant facts leading to filing of the present appeal are as under:

(3.) After the closing pursis was submitted by the learned APP at Exh.69, the further statements of the accused under Sec. 313 of the Code were recorded. After hearing the arguments of the learned APP and learned advocate for the accused and after perusing the documents on record, the learned Trial Court, by the impugned judgment and order, has acquitted the accused for the offences punishable under Ss. 306, 498(A) and 114 of the IPC.