STATE OF GUJARAT Vs. THAKOR MAFAJI MOHANJI

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378 (1) (3) of the Criminal Procedure Code against the judgment and order dated 31.1.2005 rendered by the learned Additional Sessions Judge (3rd Fast Track Court), Mehsana, in Sessions Case No.201 of 2003. The said case was registered against the present respondent original accused for the offence under Section 306 of the Indian Penal Code.

(2.) THE brief facts as they emerge from the record are as under: -

(3.) IN order to bring home the charges against the accused persons, prosecution has examined in all 11 witnesses and produced several documentary evidence.