STATE OF GUJARAT Vs. PRATAP KANABHAI NADODA

JUDGEMENT

(1.) At the outset, it is required to be noted that Criminal Revision Application No.20 of 1995 filed by the husband of the complainant-victim Bhupat Dayashankar Bhatt came to be withdrawn vide an order dtd. 22/2/2022.

(2.) The appellant- State of Gujarat has preferred this appeal under Sec. 378 of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal passed by the learned Additional Sessions Judge, Surendranagar dated 17 th October, 1994 in Sessions Case No.63 of 1992 whereby respondents-accused were acquitted from the charges under Ss. 330, 354, 376(2)(e)(g), 323, 504, 506(2), 450 read with Sec. 114 and 509 of Indian Penal Code (IPC).

(3.) It is the case of prosecution that one First Information Report (FIR) came to be lodged by the complainant, namely, Bhavnaben wife of Bhupatbhai Bhatt on 11 th May, 1992 around 20.14 hours with Joravarnagar Police Station being I-C.R.No.42 of 1992 mentioning the period of offence from 20 th April, 1992 around 22.00 hours to 21/4/1992 upto night hours.