STATE OF GUJARAT Vs. MAGANBHAI PREMJIBHAI SINDHAV

JUDGEMENT

(1.) This appeal filed by the appellant - State under Sec. 378(1)(3) of the Criminal procedure Code, 1973 (Code), assails the judgment and order dtd. 12/8/2011 passed by the Additional Sessions Judge, Ahmedabad (City) in Sessions Case No.302 of 2006 acquitting the respondents - original accused for the offence punishable under Ss. 306, 294(b) and 114 of the Indian Penal Code, 1860 ('IPC', for short).

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