STATE OF GUJARAT Vs. DHOBI MAHESHBHAI PARSHOTTAMBHAI

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by the learned Sessions Judge, District Surendranagar, on 15th of December, 2004, in Sessions Case No. 38 of 2002, whereby the present respondent being accused of said Sessions Case came to be acquitted by the Trial Court for the offences punishable under Sections 498-A ans 306 of the Indian Penal Code.

(2.) Learned APP Mr. K.C. Shah for the State was heard and Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Bhunesh C. Rupera waives for the respondent.

(3.) Both the learned Counsels for the parties requested this Court to hear the matter finally at this stage as the Record and Proceedings of the Trial Court is available and both of them assured assistance with extra copies of the evidence as well as documents produced on record. Request is granted. Learned APP Mr. K.C. Shah for the State and learned Advocate Mr. Bhunesh C. Rupera were heard in detail in respect of this Appeal and Appeal is finally heard.