STATE OF GUJARAT Vs. PRAVINBHAI JIVANBHAI KAMALI

JUDGEMENT

(1.) THE appellant State of Gujarat has preferred this Appeal under Section 376 of the Code of Criminal Procedure, 1973, (hereinafter referred to as 'the Code' for short) challenging the order of acquittal dated 12.12.1996 passed by the learned JMFC, Umargaon acquitting the respondent original accused of the charge of committing an offence punishable under Sections 325 and 504 of the Indian Penal Code in Criminal Case No. 1117 of 1994.

(2.) THIS Court (Coram: M.H.Kadri, J.) (as he then was) granted leave and admitted the appeal vide order dated 20.1.1998.

(3.) HEARD the learned counsels for the parties.