STATE OF GUJARAT Vs. HARISH RAMJIBHAI DABHI

JUDGEMENT

(1.) By way of present application under Sec. 378(1)(3) of the Code of Criminal Procedure, the applicant-State seeks leave to appeal against the judgment and order dtd. 4/8/2022 rendered in Sessions Case No.31 of 2013 by the learned Sessions Judge, Jamnagar whereby the private respondent-accused came to be acquitted from the charge of offence punishable under Ss. 302 , 324 , 452 , 506(2) of the Indian Penal Code and sec. 135(1) of G.P.Act.

(2.) Having heard learned APP for the applicant - State and considering impugned judgment and our primary re- assessment and re-appreciation of evidence at glance, present application deserves consideration. Therefore, leave to appeal is required to be granted and accordingly it is granted. The present application is allowed accordingly. Order in Criminal Appeal No.2314 of 2022 Appeal is admitted. Bailable warrant be issued in the sum of Rs.15,000.00 against each of the respondent-original accused. The respondent - original accused shall mark his presence before the concerned Police Station in the first week of January of each English Calendar year till the criminal appeal is decided.