STATE OF GUJARAT Vs. RAMESHBHAI PUNJABHAI RATHOD

JUDGEMENT

(1.) Present Appeal is preferred by the State under Sec. 378 of the Code of Criminal Procedure, 1973, against the acquittal recorded by the judgment and order dtd. 4/11/1996 passed in Sessions Case No.55 of 1993 by the Additional Sessions Judge, Amreli. By which three respondents-accused have been acquitted for the offences under Ss. -302, 504, 114 and under Sec. -326 read with 114 of the Indian Penal Code.

(2.) The appeal came to be admitted by order dtd. 17/7/1997.

(3.) This is the case, which arose out of an incident, which took place on 8/3/1993, where allegedly three respondents-accused aged between 18 years to 21 years, had carried out assault on one Rajeshgiri, Dipakgiri and Hashmukhbhai and the deceased; Girishbhai.