(1.) In pursuance to the non-bailable warrant directed to be issued, the respondent - original accused is produced before the Court.
(2.) The matter is of 2008 and accordingly, is taken up for final hearing.
(3.) This appeal is filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 16/10/2007, passed in Special Case No. 25 of 2005 by the learned Additional Sessions Judge and Special Judge, Dhrangadhra, recording the acquittal.