STATE OF GUJARAT Vs. CHATURBHAI HIRABHAI PATEL

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Ms. C.M. Shah for the appellant State and learned Advocate for the respondents.

(2.) BY way of this Appeal, the prosecution has felt aggrieved by the judgment and order dated 17.02.2004 of the learned Additional Sessions Judge, Dhrangadhra whereby all the five accused were acquitted of the offences for which they were arraigned in Sessions Case No.28/2001.

(3.) THE case in brief of the prosecution as is revealed from the complaint is as follows : -