STATE OF GUJARAT Vs. BHANABHAI KAJABHAI TUVAR

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Ms. Asmita Patel for the Appellant-State.

(2.) This is an appeal filed by the Appellant-State under Sec. 378 (1) (3) of the Criminal Procedure Code, 1973 challenging the judgment and order of acquittal dtd. 17/7/2007, passed by the learned Additional Sessions Judge, Fast Track Court No.3, Deesa Camp at Deeodar in Sessions Case No.10 of 2007, by which the learned Judge was pleased to acquit the present Respondents-original accused.

(3.) The brief facts of the case are as follows: