STATE OF GUJARAT Vs. BHARATBHAI NAGARBHAI MAKWANA

JUDGEMENT

(1.) By way of this appeal which is filed under Section 378(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), the appellant-State of Gujarat has challenged the judgment and order dated 24.3.2015 rendered by the learned Additional Sessions Judge, Morbi passed in Sessions Case No.60 of 2013, by which the learned Sessions Judge acquitted the respondent-accused for the charges levelled against him under Sections 498-A and 306 of Indian Penal Code.

(2.) The brief facts leading to filing of the present appeal are as under:

(3.) Heard learned APP Mr.Dabhi for the state and learned advocate Mr.Radhesh Vyas for the respondent-accused.