STATE OF GUJARAT Vs. SHASHIKANT GORDHANBHAI PATEL

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, Kheda, Camp at Anand, dtd. 12/4/1999, acquitting the respondents from the offence under Ss. 302, 323, 365, 342, 147, 148, 149 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 Additional Public Prosecutor, learned Counsel Mr. B.S. Khatana, Mr. Hemang Parikh, Senior Counsel Mr. Tejas Barot assisted by Ms. Rhea Choksi for the respective parties.