STATE OF GUJARAT Vs. ANIL BABUBHAI VAGHELA

JUDGEMENT

(1.) The State Government has filed this appeal under Section 378(1)(3) of the CRPC 1973(for short 'the Code') being aggrieved and dissatisfied with the acquittal order dated 30.08.2007 passed by the learned Addl. Sessions Judge Fast Track Court at Gandhidham Trial Court No.4 (hereinafter referred to as learned Trial Court) in Sessions Case No. 21/2006.

(2.) Heard learned APP Ms. Jirga Jhaveri for the appellant. Though, rule is duly served upon respondent nos. 1 to 3 none has appeared on their behalf. This Court deems fit to proceed the matter in absence of the respondent-accused. The order under challenge:

(3.) The State Government has filed this appeal being aggrieved by decision and judgment of order dated 30.08.2007 by the learned trial Court under Section 235(1) of the Code and acquitted the respondent-accused for the offences punishable under Section 498(A), 306 read with Section 114 of the IPC.