LAWS(GJH)-2020-1-242

STATE OF GUJARAT Vs. BHIKHABHAI PADMABHAI HARIJAN

Decided On January 16, 2020
STATE OF GUJARAT Appellant
V/S
Bhikhabhai Padmabhai Harijan Respondents

JUDGEMENT

(1.) The present appeal is directed under section 378 of the Code of Criminal Procedure, whereby the State has challenged the order of acquittal rendered by the learned Sessions Judge, Palanpur in Sessions Case No. 18 of 1996 dated 31.08.1996 whereby the learned Sessions Court has acquitted the respondent from the offence punishable under under section 302 read with section 504 of the IPC

(2.) The following noteworthy facts emerge from the record of the appeal -

(3.) Heard Mr. Manan Mehta, learned APP for the State and Mr. P.V. Patadia, learned advocate for the respondent.