STATE OF GUJARAT Vs. CHHATRASINH GHEMALSINH RANA

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and order of acquittal dtd. 31/8/1998 passed by the learned 4 th Additional Sessions Judge, Nadiad in Sessions Case No.90 of 1995 for the offences punishable under Ss. 302 , 201 and 34 of the Indian Penal Code, the appellant - State of Gujarat has preferred this appeal as provided under Sec. 378 of the Code of Criminal Procedure, 1973 (for short, "the Code") inter alia challenging the judgment and order of acquittal in favour of the respondents - accused. The present appeal is abated qua respondent No.2 vide separate order dtd. 22/3/2022 passed by this Court.

(2.) Brief facts of the case are as under:

(3.) We have heard learned advocate Ms. C.M. Shah, Additional Public Prosecutor for the appellant, learned advocate Mr. Hardeep L. Mahida for the respondent No.1. Further, respondent No.2-Abdul Rahim Takhatsinh Rana was expired on 10/8/2005, therefore, criminal appeal qua respondent No.2 stands abated as per the order passed on 22/3/2022. We have minutely examined the oral as well as documentary evidence.