DILIPSINH GANPATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate for the appellants Mr. J.A. Adeshra and learned Additional Public Prosecutor for the respondent State Ms. Monali H. Bhatt.

(2.) BY way of this Appeal, the Appellants have felt aggrieved by the judgment and order of acquittal dated 27.12.2010 of the learned Additional Sessions Judge, Fast Track Court No.1, Godhra, District Panchmahal in Sessions Case No.182/2008 whereby the appellants were handed the following punishments : -

(3.) THE case in brief and the incident which occurred on 14.04.2008 are as under : -