STATE OF GUJARAT Vs. RAJPUT RAMGYANSING JITENSING

JUDGEMENT

(1.) At the outset, it is required to be noted that, pending the present Appeal, Respondent No. 1 - Rajput Ramgyansing Jitensingh and Respondent No. 2 - Rajput Satishkumar Ramgyansing have expired, and therefore, the present Appeal is ordered to be abated qua the aforesaid Respondents.

(2.) The present Appeal has been filed by the Appellant - The State of Gujarat, challenging the judgment and order dtd. 31/5/1997 passed by the learned Additional Sessions Judge, Mahesana in Sessions Case No. 42 of 1995, whereby, the Respondents have been ordered to be acquitted of the charges levelled against them.

(3.) The facts and circumstances of the case giving rise to the present Appeal are such that an FIR being I-CR No. 117 of 1994 was lodged by one Rameshbhai Shitlaprasad Rajput with the Kalol City Police Station alleging the offences punishable under Sec. 307, 323, 324, 504, 506(2) read with Sec. 114 of the Indian Penal Code and Sec. 135 of the Bombay Police Act.