STATE OF GUJARAT Vs. PARBATSINH DHULSINH CHAUHAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order of acquittal passed by the learned Additional Sessions Judge and Fast Track Court No.1, Sabarkantha at Himmatnagar (hereinafter referred to as "the learned trial court" for short) in Sessions Case No.43 of 2008, by which the learned trial court has acquitted the accused for the offences punishable under Sections 302, 307, 498A and 504 of Indian Penal Code, the State has preferred present Criminal Appeal.

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

(3.) Submissions on behalf of the State :