STATE OF GUJARAT Vs. BHIKHUBHAI DAHYABHAI MOCHI

JUDGEMENT

(1.) THOUGH served, but no one is appeared on behalf of the respondents. Today, the Appeal is taken up for hearing.

(2.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 30.3.1995 passed by the learned Assistant Sessions Judge, Mehsana, in Sessions Case No.340 of 1993, whereby the accused have been acquitted from the charges leveled against them.

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgment and order passed by the Sessions Court, the appellant State has preferred the present appeal.