STATE OF GUJARAT Vs. GOVINDBHAI MAVJIBHAI CHOVATIYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 8/5/2003 passed by the learned Additional Sessions Judge, Fast Track Court, Rajkot in Sessions Case No. 133 of 2001 for the offences punishable under Ss. 498-A, 302, 304-B, 34, 120-B of the Indian Penal Code and Sec. 2of the Dowry Prohibition Act, the appellant - State of Gujarat has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 ( "the Code " for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) On conclusion of evidence, the Sessions Court put various incriminating circumstances to the respondents-accused under Sec. 313 of the Code. The respondents-accused denied all allegations and claimed to be innocent. After hearing both sides, the learned Sessions Judge acquitted the respondents-accused.