STATE OF GUJARAT Vs. RAMESHJI LALAJI THAKORE

JUDGEMENT

(1.) This appeal is directed against the judgment and order of acquittal dated 19.07.1999 passed by learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar, in Sessions Case No.3 of 1998, whereby the respondent-original accused was acquitted from the charge of offences punishable under Sections 366, 376, 497 and 498 of the Indian Penal Code (for short, "IPC").

(2.) The facts in brief giving rise to the filing of present appeal are as under:

(3.) At the conclusion of trial and after appreciating the oral as well as documentary evidence, the learned Judge vide impugned Judgment, acquitted the respondent. Being aggrieved by and dissatisfied with the said judgment and order of acquittal dated 19.07.1999 passed by learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar, in Sessions Case No.3 of 1998, the appellant-State has preferred the present appeal before this Court.