STATE OF GUJARAT Vs. JIVABHAI UKABHAI & OTHER

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondents No.2 to 5 Mr. Shakeel A. Qureshi.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 31.12.2002 of the learned Additional Sessions Judge (Fast Track) in Sessions Case No.155/2002 whereby the respondents herein were acquitted of the offences punishable under Sections 305 and 114 of the Indian Penal Code.

(3.) THE case in brief and the incident which occurred on 06.05.2002 are as under : -