STATE OF GUJARAT Vs. MITHU UMAR SINDHI

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. 13/8/1998 passed by the learned Additional Sessions Judge, Ahmedabad (Rural), Gandhinagar, in Sessions Case No.03/1997, whereby the learned Sessions Court acquitted the respondents for the offence punishable under Ss. 395 and 397 of the Indian Penal Code, 1860 read with Sec. 135 of the Bombay Police Act.

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

(3.) Heard learned advocates for the respective parties.