STATE OF GUJARAT Vs. NARANBHAI JITRAM PATEL

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and order of acquittal dtd. 19/12/1998 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.21 of 1994 for the offences punishable under Ss. 302 and 120B of the Indian Penal Code and Sec. 135(1) of the B.P. Act, 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.1 - Mr. Naranbhai Jitram Patel vide order dtd. 10/1/2017 passed by this Court.

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

(3.) ***