THE STATE OF GUJARAT Vs. JYOTSHNABEN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 20.01.2006 passed by the learned Sessions Judge, Jamnagar in Sessions Case No. 80 of 2003, by which the learned Trial Court has acquitted the original accused for the offence punishable under Sec. 302 of the Indian Penal Code, the appellant - State has preferred the present appeal under Sec. 378 of the Criminal Procedure Code, 1973.

(2.) The prosecution case, in the nutshell, is as under: - -

(3.) To prove the case against the accused, the prosecution examined following witnesses: