STATE OF GUJARAT Vs. SANJAYKUMAR KANTILAL PARMAR

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat under Sec. 378(4) of the Code of Criminal Procedure, 1973 against the impugned judgment and order of acquittal dtd. 17/12/2011 passed by the learned 6 th Additional Sessions Judge, Nadiad (hereinafter referred to as "the Trial Court") in Criminal Appeal No.18 of 2011, whereby, the Trial Court has acquitted the original accused respondent herein for the offence punishable under Ss. 279, 337 and 338 of the Indian Penal Code and under Ss. 177, 184 and 134of the Motor Vehicle Act.

(2.) Brief facts of the present case, in nutshell, are as under:-

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order of acquittal the appellant-State of Gujarat has preferred this Appeal.