LAWS(GJH)-2022-8-1218

STATE OF GUJARAT Vs. BADHABHAI MANGABHAI CHUDASAMA

Decided On August 23, 2022
STATE OF GUJARAT Appellant
V/S
Badhabhai Mangabhai Chudasama Respondents

JUDGEMENT

(1.) Heard learned APP Ms. Jirga Jhaveri for the appellant - State and learned advocate Mr. Neeraj Soni for the respondent Nos. 1 to 7 at length.

(2.) The State has filed this acquittal appeal challenging the judgment and order dtd. 30/8/2014 passed by the learned 6th (Ad-hoc) Additional Sessions Judge, Veraval, Dist: Junagadh in the Sessions Case No. 36 of 2013 for the offences punishable under sec. 143, 147, 323, 504 and 506(2) of the Indian Penal Code holding acquittal of the accused person against which the State has preferred the appeal under sec. 378(1)(3) of Criminal Procedure Code, 1973.

(3.) The factual matrix of the prosecution in a nutshell is as under: