STATE OF GUJARAT Vs. GOVINDBHAI NATHUBHAI BORIA

JUDGEMENT

(1.) This appeal under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code"), is directed against the judgment and order of acquittal dtd. 25/10/1996 passed by the learned Sessions Judge, Surat, in Sessions Case No. 142 of 1994, whereby the accused persons have been acquitted for the offences punishable under Ss. 147, 149, 302, 324 read with Sec. 37(1) of the Indian Penal Code and Sec. 134 of Bombay Police Act.

(2.) While admitting the appeal, this Court has recorded thus :-

(3.) After admitting the appeal, by way of order dtd. 29/3/2022, this Court had recorded thus :-