STATE OF GUJARAT Vs. KANTIBHAI GANDALAL PRAJAPATI

JUDGEMENT

(1.) This appeal is directed under Sec. 378 of the Code of Criminal Procedure (hereinafter referred to as "the Code" for short) against the judgment and order of acquittal dtd. 31/7/1999 passed by learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar, in Sessions Case No.14/1999, whereby the learned Sessions Court acquitted the respondents for the offence punishable under Ss. 394, 395 and 397 of the Indian Penal Code, 1860.

(2.) The following noteworthy facts emerge from the record of the appeal:

(3.) Heard Mr. Manan Mehta, learned Additional Public Prosecutor for the appellant-State, Mr. J.V.Japee, learned counsel for Respondent Nos.2 and 3 and Mr. N.R.Kodekar, learnel counsel for respondent Nos.1 and 4.