PRAJAPATI BHIKHABHAI SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed by the original complainant seeking leave to appeal against the judgment and order of acquittal passed by the learned Sessions Judge, Bharuch on 20.11.2012 in Sessions Case No.56 of 2012.

(2.) WE have heard learned counsel for the applicant and learned APP for the respondent ­ State and perused the record.

(3.) IT was under these circumstances, the learned Sessions Judge was persuaded to record acquittal of the accused.