STATE OF GUJARAT Vs. VECHATBHAI MATHURBHAI NAYAK

JUDGEMENT

(1.) The State has filed this Application, seeking leave under Section 378(1)(3) of the Code of Criminal Procedure, to present the Appeal, against the judgment and order of 4th Addl. Sessions Juge, Panchmahal at Halol dated 28.09.2018 in Sessions Case No. 60 of 2017. The Accused was charged under Sections 302, 436, 504 and 114 of IPC and Sec.135 of the Gujarat Police Act. The Sessions Court recorded acquittal.

(2.) We have heard Mr. Hardik Soni, learned Additional Public Prosecutor for the Applicant - State. He has rendered to the court, copies of relevant evidences. Leave as prayed for is granted. This Application is allowed.

(3.) Appeal to be listed for admission hearing in the week beginning from 15.11.2021.