SNEHRASHMIKANT RAMANBHAI CHAUHAN Vs. SHANKERBHAI BHURABHAI RATHAWA

JUDGEMENT

(1.) HEARD Mr. Samir Afzal Khan, learned advocate for the applicant, Ms. Kruti M. Shah, learned advocate for respondent nos.1 to 3 as well as Ms. J.D. Jhaveri, learned APP for respondent no.4 State.

(2.) PETITIONER herein is an original accused No.5 in Sessions Case No.3 of 2006 wherein by impugned judgment dated 25.8.2006, learned Additional Sessions Judge (Fast Track Court) No.3 of Vadodara at Chhota Udaipur has acquitted respondent Nos.1 to 3 from the charges under Sections 342, 376, 302 and 34 of I.P.C.

(3.) I have considered the rival submissions and perused the Record and Proceedings in the form of entire record before the trial Court including all the evidence i.e. depositions of all the witnesses and all documentary evidence produced by the prosecution before the Sessions Court.