STATE OF GUJARAT Vs. BIPINBHAI NARANBHAI PATEL

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Ms. Asmita Patel for the Appellant-State and learned advocate Mr. Akashkumar H. Patel with learned Mr. Bhavik R. Samani for the Respondent.

(2.) This appeal is filed by the Appellant-State under Sec. 378 (1) (3) of the Criminal Procedure Code, 1973 challenging the judgment and order dtd. 31/3/2006, passed by the learned Additional Sessions Judge, 3 rd Fast Track Court, Nadiad in A.C.B. Case No. 16 of 2003, by which the learned Judge was pleased to acquit the present Respondent-original accused.

(3.) The brief facts of the case are as follows: