STATE OF GUJARAT Vs. JAGDIHSBHAI DHIRAJLAL JOGI

JUDGEMENT

(1.) The present appeal has been filed by the State under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) challenging the judgment and order of acquittal dtd. 31/3/1997 rendered by the Additional City Sessions Judge, Court No.5, Ahmedabad in Sessions Case No.431 of 1995, whereby the learned Sessions Judge acquitted the respondent - accused for the offences under Sec. 302 of the Indian Penal Code ('IPC' for short).

(2.) The brief case of the prosecution is as under,

(3.) Heard learned APP Ms. Jirga Jhaveri for the appellant - State and learned advocate Mr. S.V. Borisa for the respondent - accused.