(1.) The respondent no.5 has expired. The death certificate is attached as per office remarks. The appeal qua respondent no.5 stands abated.
(2.) Heard learned APP Ms. Jirga Jhaveri for the appellant - State and learned advocate Mr. Jucky Lucky Chan for the respondents at length.
(3.) The State has filed this acquittal appeal challenging the judgment and order dtd. 25/6/2012 passed by the learned 7 th Additional Sessions Judge, Bhavnagar, Camp at Botad in the Sessions Case No. 199 of 2010 and Sessions Case No.23 of 2011 for the offences punishable under Sec. 306 read with Sec. 114 of the Indian Penal Code.