(1.) By way of present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC' for short), the appellant - State of Gujarat has challenged the judgment and order of acquittal dtd. 28/10/1994 passed by the learned Additional Sessions Judge, Ahmedabad (Rural), Mirzapur, Ahmedabad in Sessions Case No.45/1994, whereby the respondent - accused has been acquitted by the learned Judge for the offences under Ss. 376 and 506(2) of the Indian Penal Code (hereinafter referred to as 'IPC' for short).
(2.) The brief facts leading to filing of the present appeal are as under,
(3.) Heard APP Mr. Hardik Mehta for the appellant - State of Gujarat and learned advocate, Mr. Karan Vyas for the respondent - accused.
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