STATE OF GUJARAT Vs. GAFARMIYA USMANMIYA MEMAN

JUDGEMENT

(1.) The present Criminal Appeal is filed by the State of Gujarat under Section 378 of Criminal Procedure Code against the impugned judgment and order of acquittal passed by the Learned Additional Sessions Judge, Vadodara on 05.04.1993 in Atrocity Case No.28/1991, whereby the Learned Sessions Judge had acquitted the respondent-accused under Section 248(1) from the charges of the offences punishable under Sections 324 and 504 of Indian Penal Code, under Section 135 of the Bombay Police Act and under Section 3 of the Prevention of Atrocity Act.

(2.) The brief facts of the prosecution case are as under;

(3.) On the basis of complaint, the investigation was embarked upon and on conclusion of the investigation, chargesheet was filed against the respondents-accused before the Learned Magistrate Court.