STATE OF GUJ. Vs. VINODBHAI HIRABHAI PARMAR

JUDGEMENT

(1.) This appeal is directed against the judgment and order of acquittal dated 26.05.1994 passed by learned Additional City Sessions Judge, City Sessions Court No. 16, Ahmedabad in Sessions Case No. 252 of 1993. By the impugned judgment, the accused was acquitted of the charge of offences punishable under Sections 302 and 498-A of the Indian Penal Code (for short, "IPC").

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

(3.) At the conclusion of trial and after appreciating the oral as well as documentary evidence, the learned Judge passed the impugned Judgment. Being aggrieved by and dissatisfied with the said judgment and order dated 26.05.1994 passed by learned Additional City Sessions Judge, City Sessions Court No. 16, Ahmedabad in Sessions Case No. 252 of 1993 acquitting the respondent, the appellant-State has preferred present appeal before this Court.