STATE OF GUJARAT Vs. MAFABHAI HIRABHAI BHANGI

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, Banaskantha, Palanpur, passed in Sessions Case No.194 of 2000, dtd. 23/3/2001, acquitting the respondent from the offence under Sec. 302 read with Sec. 34 of the IPC and Sec. 135 of the Bombay Police Act, the State has preferred instant appeal under Sec. 378 of the Cr.P.C.

(3.) This Court has heard Mr. J. K. Shah, learned Additional Public Prosecutor, learned advocates Mr.P.R. Abhichandani, with Mr.Tushar Chaudhary and Mr.M.C. Barot, for the respective parties.