STATAE OF GUJARAT Vs. AHER LAKHMAN HARDAS

JUDGEMENT

(1.) Present Criminal Appeal has been preferred by the appellant - State of Gujarat under Sec. 378 of the Criminal Procedure Code, 1973 against the judgment and order dtd. 20/03/1998 passed by the learned Additional Sessions Judge, Porbandar in Sessions Case No.32 of 1993 acquitting the respondents - original accused Nos.1 to 9 - original accused Nos.1 to 9 from the offence punishable under Sec. 307, 147, 148, 149, 353 and 504 of Indian Penal Code and under sec. 25(1B) of the Arms Act and under sec. 135 of the Gujarat Police Act.

(2.) Facts of the case, in brief, are as under:-

(3.) The Sessions Case was filed, which was committed to the Sessions Court under Sec. 209 of the Code of Criminal Procedure. The trial was commenced. Charge was framed for the offence under Sec. 307, 147, 148, 149, 353 and 504 of the Indian Penal Code and under sec. 25(1)(B) of the Arms Act and under sec. 135 of the Gujarat Police Act.