STATE OF GUJARAT Vs. BAKULBHAI BACHUBHAI NINAMA

JUDGEMENT

(1.) This Appeal, by the State, is preferred against the acquittal, recorded by the judgment and order dtd. 11/9/1998 by the learned Additional Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No. 21 of 1998.

(2.) By the aforesaid judgment, all the accused, who were charged with the offence under Ss. 147 , 148 , 149 , 504 , 451 , 302 , 323 , 120B of the Indian Penal Code and Sec. 135 of the Bombay Police Act, have been acquitted.

(3.) When the matter is taken up it is reported that Accused No.2 - Natubhai @ Narsibhai Nemaji, Accused No.4 - Nemaji Harjibhai Ninama, Accused No.7 - Bachubhai Nemaji Ninama and Accused No.10 - Rupsibhai Saluji Ninama have expired pending the Appeal. Hence, the Appeal qua all the aforesaid Accused persons would stand abated.