(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, Kheda, Camp at Anand, dtd. 27/7/1999, acquitting the respondents from the offence punishable under Ss. 302, 504 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. Tirthraj Pandya, learned State counsel, Ms. Priya Patel, learned counsel for Mr. M.C. Barot for the respective parties.