STATE OF GUJARAT Vs. CHAUHAN RANJIT

JUDGEMENT

(1.) The State has filed this acquittal appeal challenging the judgment and order passed by the Sessions Judge, Sabarkantha at Himmatnagar dtd. 3/12/2020 in Sessions Case No. 56 of 2019. The trial was held against two accused for having committed the offences punishable under Ss. 302, 201, 506(2) read with Sec. 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC ").

(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.