STATE OF GUJARAT Vs. MERAMAN KARA MER

JUDGEMENT

(1.) Here is the Appeal by the State against the judgment and order of acquittal.

(2.) Being dissatisfied by the judgment and order passed by the learned Sessions Judge, Jamnagar passed in Sessions Case No. 121 of 2002, dtd. 31/5/2003, acquitting the respondents from the offence under Ss. 498A, 306, 304B read with Sec. 114 of the IPC, the State has preferred instant appeal under Sec. 378 of the Cr.P.C.

(3.) This Court has heard Mr. J.K. Shah, learned Additional Public Prosecutor and Mr. P.M. Lakhani, learned advocate for the respective parties.