STATE OF GUJARAT Vs. NAVALSINH DHIRUBHA GOHIL

JUDGEMENT

(1.) THOUGH served, but nobody is appeared on behalf of the respondents. Therefore, the Appeal is taken up for final hearing on today.

(2.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 31.1.1997 passed by the learned Additional Sessions Judge, Bhavnagar, in Sessions Case No.12 of 1993, 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.C., and hearing arguments on behalf of prosecution and the defence, the learned Sessions Judge acquitted the respondents of all the charges leveled against them by judgment and order dated 31.1.1997 .