STATE OF GUJARAT Vs. GANDABHAI MOTIBHAI RATHOD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 4/1/2021 passed by the 2nd Additional Sessions Judge, Morbi in Sessions Case No. 60 of 2016 whereby the respondent accused came to be acquitted for the offences punishable under Sec. 325, 326, 114, 504 of Indian Penal Code (hereinafter referred as 'IPC' for short), the applicant - State of Gujarat has preferred this application to grant leave to appeal under sec. 378(1)(3) of the Criminal Procedure Code ('the Code' for short).

(2.) The facts in nutshell which give rise to the present leave to appeal as well as appeal is as under:-

(3.) In order to bring home charge, the prosecution has examined 14 witnesses and also produced documentary evidence as under:- <FRM>JUDGEMENT_1569_LAWS(GJH)1_2022_1.html</FRM>