STATE OF GUJARAT Vs. RAMESHBHAI ZALABHAI BARIYAA

JUDGEMENT

(1.) ON 21st February 2011, this Court directed the Registry to issue fresh process of Rule returnable today i.e. 14th March 2011 and permitted the applicant ? appellant to effect direct service. The application is filed seeking condonation of delay and therefore, Rule, which was originally issued on 18th August 2010, returnable on 8th September 2010, unless served, the application cannot be considered further.

(2.) ON perusal of the judgment and order, it is noticed that learned Additional Sessions Judge, 2nd Fast Track Court, Amreli has rightly recorded the acquittal for the offences punishable under Sections 447, 302 and 201 of the Indian Penal Code and Section 135 of the Bombay Police Act, under Section 235(1) of the Code of Criminal Procedure. 2.1 The Court examined the matter in detail along with papers which were made available by the learned Additional Public Prosecutor for perusal including that of the FSL Report and other evidence led by the prosecution in the case.