STATE OF GUJARAT Vs. KHARAK LAXMAN VASHRAM

JUDGEMENT

(1.) These appeal as well as revision application are directed against the judgment and order of acquittal dated 28.07.1994 passed by learned Additional Sessions Judge, Bhavnagar, in Sessions Case No. 86 of 1992. By the impugned judgment, the accused was acquitted of the charge of offence punishable under Ss. 302, 447 and 504 of the Indian Penal Code (for short, "IPC"). Being aggrieved by the impugned judgment, Criminal Appeal is preferred by the State, while Criminal Revision Application is preferred by the complainant.

(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 trial Judge passed the impugned Judgment. Being aggrieved by and dissatisfied with the said judgment and order dated 28.07.1994 passed by learned Additional Sessions Judge, Bhavnagar, in Sessions Case No. 86 of 1992 acquitting the respondent, State has preferred Criminal Appeal and the complainant has preferred Revision Application before this Court.