RAMESHBHAI KACHARABHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present revision application is filed by the original complainant " Rameshbhai Kacharabhai Dantani " father of the deceased.

(2.) Mr.K.L.Dave, learned Advocate for the petitioner vehemently submitted that the learned Sessions Judge has erred in recording acquittal of all the accused for offence under Section 306 read with Section 114 of IPC and acquittal of accused No.3 for offence under Section 498-A read with Section 114 of IPC.

(3.) Learned Advocate Mr.Dave invited attention of the Court to an important aspect of the mater, viz. the matter was heard on 24.05.2005.