STATE OF GUJARAT Vs. DEVKARAN SURABHAI THAKOR

JUDGEMENT

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

(2.) Being dissatisfied by the judgment and order passed by the learned Sessions Judge, Deesa, Palanpur, passed in Sessions Case No.123 of 1999, dated 01.12.2000, acquitting the respondents from the offence under Sections 307, 323, 324, 325, 504, 114 and 34 of the IPC and Section 135 of Bombay Police Act, the State has preferred instant appeal under Section 378 of the Cr.P.C.

(3.) This Court has heard Ms.Maithili Mehta, learned Additional Public Prosecutor. Though served, none appears for and on behalf of the respondent-accused.