LAWS(GJH)-2012-7-425

STATE OF GUJARAT Vs. THAKOR MADHUJI DHANAJI

Decided On July 19, 2012
STATE OF GUJARAT Appellant
V/S
THAKOR MADHUJI DHANAJI Respondents

JUDGEMENT

(1.) THOUGH served, no one is appearing on behalf of the respondents. Therefore, today, the appeal is taken up for final hearing. This Court passed order dated 18.9.1996, whereby the Appeal is dismissed qua respondent No.3.

(2.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 10.1.1996 passed by the learned Additional Sessions Judge, Mehsana Camp at Patan, in Sessions Case No.178 of 1994, whereby the accused have been acquitted from the charges leveled against them.

(3.) AT the end of trial, after recording the statement of the accused under section 313 of Cr.P and hearing arguments on behalf of .C., prosecution and the defence, the learned Sessions Judge acquitted the respondents of all the charges leveled against him by judgment and order dated 10.1.1996.