STATE OF GUJARAT Vs. BAROT MANGALDAS CHIMANLAL

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant - State of Gujarat under Section 378 of the Code of Criminal Procedure, against the Judgment and Order dated 20.7.1998, rendered in Criminal Case No. 4689 of 1993, by the learned Judicial Magistrate, First Class, Mehsana, whereby the learned Magistrate has acquitted all the accused from the offences charged against them.

(2.) THE short fact of the prosecution case is that the complainant Bhavnaben married with one Pareshkumar Mangaldas Barot -original accused (respondent No.4 herein). Their marriage took place in the year 1990. Respondent No.1 (original accused No.1) -Mangaldas Chimanlal Barot was father in law, respondent No.2 Madhuben Barot is the mother in law, the respondent No.3 -Jagrutiben is the sister in law and the respondent No.5 -Joshi Raneshkumar Ambalal is one of the friends of respondent No.4 -husband of the complainant. It is alleged in the complaint that all the respondents -accused have imposed mental as well as physical cruelty upon the original complainant and also demanded dowry of Rs.1 lac from the complainant. It is the case of the prosecution that on 11.8.1993 at 16.00 O'clock the respondents No.4 and 5 went to the place of complainant and there they gave abuses and also threaten the complainant to kill her.

(3.) BEING aggrieved by and dissatisfied with the said Judgment and order dated 20/7/1998 rendered by the learned J.M.F.C., Mehsana, Mehsana, in Criminal Case No. 4689 of 1993, the appellant -State of Gujarat has preferred this Appeal.