DIPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 609/2011 is filed by the appellant -original accused No. 1 under Sec. 374(2) of the Criminal Procedure Code, 1973 challenging the impugned judgment and order rendered in Sessions Case No. 118/2010 by the Additional Sessions Judge, Panchmahal at Godhra dated 20th April, 2011 recording conviction of the appellant -original accused No. 1 for the offence under Sec. 498(A) of the Indian Penal Code as stated in detail in the judgment.

(2.) Criminal Appeal No. 387/2012 is filed by the appellant -State under Sec. 378(1)(3) of the Criminal Procedure Code, 1973 against the judgment and order of acquittal for the offence under Sec. 306 and 114of the Indian Penal Code qua original accused No. 1 and for the offence under Ss. 498(A), 306 and 114 of the Indian Penal Code qua original accused Nos. 2 and 3.

(3.) The facts of the case briefly summarized are as follow: -