STATE OF GUJARAT Vs. CHADABHAI BHAGABHA CHAUHAN

JUDGEMENT

(1.) Here is the appeal by the State against the judgment and order of acquittal.

(2.) Vide judgment and order of sentence dtd. 8/2/2010, passed in Sessions Case No.45 of 2009, the Additional Sessions Judge, Fast Track Court, Nadiad at Kheda, acquitted the respondents-accused under Ss. 302, 504 read with Sec. 34 of the IPC.

(3.) All the accused came to be tried for offences punishable under Ss. 302, 307, 326, 504 read with Sec. 34 of the Indian Penal Code, 1860 ('IPC', for short) and Sec. 135 of Bombay Police Act, 1951 ('B.P. Act', for short). The trial Court, after appreciation of the evidence, acquitted the accused as per the below table: