STATE OF GUJARAT Vs. DASHRATHSINH BHARATSINH RATHOD

JUDGEMENT

(1.) The State has filed this acquittal appeal challenging the judgment and order passed by the 3 rd Additional Sessions Judge, Panchmahals at Halol dated 17.01.2019 in Sessions Case No. 87 of 2017. The trial was held against three accused for having committed the offences punishable under Sections 302, 323, 324, 504, 337 read with Section 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Section 135 of the Gujarat Police Act.

(2.) Heard Mr. Hardik Soni, learned Additional Public Prosecutor for the appellant - State.

(3.) It is noted that the learned Additional Public Prosecutor has taken this Court extensively through the judgment and order of the learned Sessions Judge, so also the relevant evidence which are on record, pursuant to the order of this Court dated 30.07.2021.