LAWS(GJH)-2022-7-1146

STATE OF GUJARAT Vs. BALJITSINH NEPALSINH LAVA KARIA

Decided On July 15, 2022
STATE OF GUJARAT Appellant
V/S
Baljitsinh Nepalsinh Lava Karia Respondents

JUDGEMENT

(1.) Heard learned APP Ms. Jirga Jhaveri for the appellant - State at length.

(2.) That earlier on 4/7/2022, this Court has given last chance. Though the rule is served upon the respondent Nos. 2 and 3, today, also none is present before this Court. Since the matter is of the year 2008, this court has proceeded with the matter.

(3.) The State has filed this acquittal appeal challenging the judgment and order dtd. 21/5/2008 passed by the learned Additional Sessions Judge, 3rd Fast Track Court, Anand in the Sessions Case No. 102 of 2007 for the offences punishable under Ss. 392 , 397 and 114 of the Indian Penal Code.