STATE OF GUJARAT Vs. THAKORE CHAMANJI MOTIJI

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. 05/07/1994 passed by the learned Additional Sessions Judge, Banaskantha at Palanpur in Sessions Case No.119 of 1993 acquitting the respondent Nos.1 to 4 - original accused Nos.1 to 4 from the offence punishable under Sec. 302, 34, 326 and 324 of Indian Penal Code.

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

(3.) On the basis of the said complaint, investigation was started and after through investigation, as there was sufficient evidence against the respondents - accused persons, Chargesheet was filed before the learned Judicial Magistrate, First Class. As the offence committed by the accused persons was exclusively triable by the Court of Sessions as per the provisions of Sec. 209 of Criminal Procedure Code, the learned Judge was pleased to commit the case to the Court of Sessions and the case was transferred and placed for trial in the court of learned Additional Sessions Judge, which has been numbered as Sessions Case No.119 of 1993. Thereafter, Charge was framed against the accused for the offence punishable under Sec. 302, 34, 326 and 324 of Indian Penal Code. The accused persons pleaded not guilty to the Charges and claimed to be tried. The prosecution, therefore, laid evidence, oral as well as documentary. At the conclusion of the trial, the learned Additional Sessions Judge was pleased to acquit the accused Nos.1 to 4 for the charges levelled against them. Hence, the appellant has preferred the the present Criminal Appeal challenging the judgement and order of acquittal.