STATE OF GUJARAT Vs. ISMILE JUSABBHAI CHAVDA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 20/07/2002 passed by the learned Joint District Judge & Additional Sessions Judge, Fast Track Court, Jamnagar in Sessions Case No. 173 of 2001 for the offences punishable under Ss. 376 and 324 of Indian Penal Code under Sec. 135 of the Bombay Police Act, the appellant - State has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 ("the Code" for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) We have heard learned APP for the appellant - State and minutely examined oral and documentary evidence adduced and produced before the learned Sessions Court concerned.