STATE OF GUJARAT Vs. BABUJI RAMTUJI

JUDGEMENT

(1.) The present appeal is preferred by the State under Sec. 378(1)(3) of the Code of Criminal Procedure 1973 (for short "the CrPC") against the judgment and order dtd. 31/3/1999 in Sessions Case No.47 of 1997 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar acquitting the accused persons for the offences punishable under Sec. 302, 120-B read with sec. 34 of the Indian Penal Code 1860 and Sec. 135 of the Bombay Police Act.

(2.) The facts of the present case in nutshell are as under :

(3.) Being aggrieved by the same, the appellant State has preferred the aforesaid Criminal Appeal before this Court.