STATE OF GUJARAT Vs. THAKOR DIWANJI MADHAJI

JUDGEMENT

(1.) THIS appeal arises out of the judgment and order rendered by Sessions Court, Mehsana on 31.7.1992 in Sessions Case No.72 of 1992 acquitting the respondents of the charges of offences punishable under Section 302 read with Section 34 of Indian Penal Code and Section 135 of Bombay Police Act.

(2.) BRIEF facts of the case are that the incident in question occurred on 16.10.1989 at about 23:00 hours on Dhathli Road, Opp. Suraj Industries, Siddhpur where son of the complainant Sabir was done to death while he was sleeping along with husband of the first informant on the otta. He was allegedly attacked by three accused persons with dharia and was done to death.

(3.) IN light of the above factors, we are of the view that no interference is called for in the judgment and order of acquittal recorded by the trial Court. The appeal must fail and stands dismissed.