STATE OF GUJARAT Vs. GULARBHAI SUKIYABHAI VASAVA

JUDGEMENT

(1.) This is an application by the State, under Sec. 378 of the Code of Criminal Procedure, seeking leave of this Court to file appeal against the judgment and order passed by the Additional Sessions Judge, Bharuch at Ankleshwar dtd. 25/3/2021 in Special Case No.48 of 2016. By the impugned judgment, the Sessions Court has acquitted accused for having committed the offence under Ss. 323, 504, 307 and 114 of the Indian Penal Code.

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

(3.) Leave as prayed for is granted.