STATE OF GUJARAT Vs. THAKORE RUPSANGJI LAXMANJI

JUDGEMENT

(1.) THE appeal is of 1999, though the respondent has been served but he has chosen not to appear before this Court. Be that as it may. The appeal is taken up for final hearing today.

(2.) THE State has preferred this appeal under Section 378(1)(3) of the Criminal Procedure Code against the judgment and order dated 24.3.99 rendered by the learned Additional Sessions Judge, Patan in Sessions Case No.132 of 1998. The said case was registered against the present respondent - original accused for the offence under Sections 498 -C and 306 of the Indian Penal Code.

(3.) THE brief facts are as under : -