STATE OF GUJARAT Vs. BHIKHUBHAI KANABHAI MIYATRA

JUDGEMENT

(1.) The respondent is the sole accused in Sessions Case No.27 of 2012 on the file of the Additional Sessions Judge, Gondal of Rajkot District. He was prosecuted for the offences punishable under Ss. 279, 304, 304(A) and 337 of the Indian Penal Code and under Ss. 177, 184 and 134 of the Motor Vehicles Act. Eventually, he was acquitted of the said offences as per the judgment rendered by the trial court on 30/11/2012.

(2.) Feeling aggrieved by the said judgment of acquittal, the State has preferred the present appeal challenging the legality and validity of the impugned judgment of acquittal.

(3.) Concise statement of facts relating to the prosecution case is as follows: