STATE OF GUJARAT Vs. GOVINDBHAI L PADIYAR

JUDGEMENT

(1.) HEARD Ms.Chetna M Shah, learned Additional Public Prosecutor appearing on behalf of the State.

(2.) THE above referred Criminal Appeal is preferred under Section 378 of the Code of Criminal Procedure, 1973 by the State of Gujarat ­ appellant herein, against the judgement and order of acquittal delivered by the learned 2nd Extra Assistant Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad in Sessions Case No.179 of 1989 dated 14th June 1990, whereby the respondents herein being accused came to be acquitted by the trial court for the offences punishable under Sections 395 and 398 of the Indian Penal Code.

(3.) MS Chetna M Shah, learned Additional Public Prosecutor appearing on behalf of the State is heard extensively at this stage. We have gone through the record and proceedings of the trial court throughly.