STATE OF GUJARAT Vs. HARDIK DIPAKBHAI PATEL

JUDGEMENT

(1.) The present application under Section 378(1)(3) of the Code of Criminal Procedure has been preferred by the applicant State of Gujarat for leave to appeal against the impugned judgment and order of acquittal dated 01.08.2013 passed by the learned 2nd Additional District and Sessions Judge, Vadodara in Sessions Case No.30 of 2011 acquitting the respondent herein original accused for the offences punishable under sections 363, 366, 376 and 114 of the Indian Penal Code.

(2.) The prosecution case in nutshell is as under:-

(3.) We have heard Mr.Hardik Soni, learned APP appearing on behalf of the applicant State of Gujarat. We have perused the impugned judgment and order rendered by the learned Additional Sessions Judge as well as depositions of material witnesses made available to us by learned APP.