STATE OF GUJARAT Vs. RAMANBHAI MANIBHAI SOLANKI

JUDGEMENT

(1.) Here is the Appeal by the State against the judgment and order of acquittal.

(2.) Being dissatisfied by the judgment and order passed by the learned Additional Sessions Judge, Nadiad, dtd. 30/6/1994 acquitting the respondents from the offence punishable under Ss. 302 read with Sec. 34 of Indian Penal Code, State has preferred instant appeal under Sec. 378 of the Cr.P.C.

(3.) This Court has heard Mr. L.B. Dabhi, learned State Counsel, Mr. Mrudul Barot, learned counsel and Mr. Rasesh Parikh, for the respective parties.