STATE OF GUJARAT Vs. NIRUBHA FATESINH MAHIDA

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, Anand dtd. 9/6/2020 in Special (Atrocity) Case No.45 of 2013 and 14 of 2015 whereby the Sessions Court has acquitted the opponents for having committed the offence under Ss. 143 , 147 , 148 , 307 , 427 , 452 , 435 , 336 , 337 , 504 , 506(2) of the IPC and Ss. 3(1) (10) & 3(2)(5) of the Atrocity Act.

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

(3.) Learned Additional Public Prosecutor has submitted that, the Sessions Court fell in error while coming to the conclusion that the charge levelled against the accused was not proved beyond doubt. It is noted that learned Additional Public Prosecutor has extensively taken this Court through the material on record and reasons recorded by the Court below. It is submitted that let this appeal be entertained.