STATE OF GUJARAT Vs. VISHANBEN

JUDGEMENT

(1.) Instant Appeal is preferred by the State under Section 378 of the Criminal Procedure Code against the judgment and order delivered by Additional Sessions Judge, Fast Court No. 8, Morbi, in Sessions Case No. 58 of 1999, whereby present respondent, being accused of Sessions Case, came to be acquitted by the Trial Court, for the charges levelled against her under Section 498-A and 306 of the Indian Penal Code.

(2.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Ms. S.J. Sheikh waives for respondent.

(3.) Learned APP Mr. K.C. Shah for the State and learned Advocate Ms. S.J. Sheikh for the respondent were heard. Upon request of learned Counsels for the appellant and respondent, matter is taken up for final hearing. We have called for the Record and Proceedings from the Trial Court and learned Advocates have assisted this Court with extra copies of the evidence recorded during trial and copies of the documents produced.