STATE OF GUJARAT Vs. SURESHBHAI HONJIBHAI GAMIT

JUDGEMENT

(1.) RULE.

(2.) Though served, learned Advocate for the respondent has not appeared.

(3.) This application is filed for grant of Leave to Appeal against the judgment and order of acquittal dtd. 18/11/2022 passed by the Court of Sessions Judge, Tapi at Vyara in Sessions Case No.8 of 2019, wherein the respondent-accused has been acquitted for the offence under Sec. 302, 201 of the I.P.C.