STATE OF GUJARAT Vs. ANILBHAI BABUBAHAI DUDHAT

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dtd. 15/04/2013 in Sessions Case No.34 of 2011 on the file of the Sessions Judge, Amreli whereby the sole accused in the case was acquitted of the charges under Ss. 452, 376 and 506(2) of the Indian Penal Code as well as Sec. 135 of the Gujarat Police Act.

(2.) Facts of the prosecution case germane to dispose of this appeal may briefly be stated as follows:

(3.) After completion of the investigation, the police filed charge sheet against the accused for the aforesaid offences.