STATE OF GUJRAT Vs. RANJITISNH PANCHANJI

JUDGEMENT

(1.) THOUGH the appeal is of 1995, respondents have not been served. Though time of about 20 years has elapsed, the accused are not served. Be that as it may, the appeal is taken up for final hearing today.

(2.) THE State has preferred this appeal under Section 378 of the Criminal Procedure Code against the judgment and order dated 7.7.1995 rendered by the learned Additional Sessions Judge, Jamnagar in Sessions Case No.60 of 1992. The said case was registered against the present respondents original accused for the offence under Sections 114, 498 -A, and 306 of the Indian Penal Code.

(3.) THE case of the prosecution is that: -