STATE OF GUJARAT Vs. RAJENDRASINH PRAHALADJI PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 20/3/2003 passed by the learned Additional Sessions Judge, Gandhinagar in Sessions Case No.49 of 2001 for the offences punishable under Sec. 147, 148, 149, 342, 323, 506(2) and 302 of the of Indian Penal Code and 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 Mr.Ronak Raval for the appellant - State and minutely examined oral and documentary evidence adduced and produced before the learned Sessions Court concerned.