STATE OF GUJARAT Vs. ISHWARJI SHAKARJI MAKWANA

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. J.V. Japee waives for respondent in Criminal Appeal No. 101 of 2006.

(2.) This Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by learned Additional Sessions Judge, 5th Fast Track Court, District Sabarkantha at Himmatnagar, in Sessions Case No.15 of 2005, whereby present respondent, being accused of the Sessions Case, came to be acquitted by the Trial Court for the charges levelled against him under Sections 498-A and 302 of the Indian Penal Code as well as for the charges under Sections 3 and 7 of the Prevention of Dowry Act.

(3.) Learned APP Mr. I.M. Pandya for the State and learned Advocate Mr. J.V. Japee for respondent in Appeal requested this Court to hear the Appeal finally as the record and proceedings of the Trial Court is available with the Court and that they would assist the Court by extra copies of the evidence recorded during the trial and the documents produced before the Trial Court. Request is granted and Criminal Appeal is heard finally.