DR. RAJ MRUGENDRABHAI RINDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal against the judgment and order of acquittal passed by the VII Addl. District and Sessions Judge, Belagavi in S. C. No. 297/2011. By the impugned judgment, the learned Sessions Judge has acquitted the respondents herein (hereinafter referred to as 'accused Nos. 1 to 4') of the charges punishable under Sections 498A, 302 and 201 R/w. Section 34 of the IPC.

(3.) The State has not preferred any appeal challenging the acquittal of the accused. The complainant, namely the father of the deceased, has preferred this appeal under Section 372 of the Cr. P. C.

(4.) We have heard Sri. Nitin R. Bolabandi, learned counsel appearing for the appellant; Sri. Vitthal S. Teli; learned counsel for respondents 1 to 4 and Sri. V. M. Banakar, learned Addl. State Public Prosecutor representing the respondent No. 5.