STATE OF GUJARAT Vs. BHAGWATSINH MADARSINH

JUDGEMENT

(1.) THE present appeal, filed by the State , under section 374 of the Code of the Criminal Procedure, 1973 for enhancement of the sentence, is directed against the judgment and order of acquittal dated 24. 4. 1996 passed by the learned Additional Sessions Judge, Jamnagar in Sessions Case No. 163 of 1996 whereby the appellant has been convicted for offence under section 498 (A),306,304 B of IPC and sentenced to suffer SI for 2 years with fine of Rs. 500/- in default to undergo SI for a period of 3 months for the offence U/s. 498/a and acquitted the accused for the offence under section 304-B and 306 of I. P. C.

(2.) THE brief facts of the prosecution case are as under:

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgment and order passed by the Sessions Court the appellant State has preferred the present appeal.