STATE OF GUJARAT Vs. PARBATSINH CHHAGANSINH ZALA

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, Himmatnagar, Sabarkantha, passed in Sessions Case No.1 of 1999, dated 06.12.2000, acquitting the respondent from the offence under Sections 323, 324, 307 and 504 of the IPC, 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, learned advocate Mr.Harnish Darji, for the respective parties.