STATE OF GUJARAT Vs. RAFIQUE DADU DAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal passed by the learned Additional Sessions Judge, Junagadh in the Sessions Case No. 130/1997 for the offences punishable under Ss. 302, 498A read with Sec. 114 of the Indian Penal Code, the appellant State 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 respondent-accused persons under Sec. 313 of the Code. The respondent-accused persons denied all allegations and claimed to be innocent. After hearing both sides, the learned Sessions Judge acquitted the respondent- accused.