STATE OF GUJARAT Vs. SOLANKI CHETAN HIMATLAL

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, Surendranagar, passed in Sessions Case No.97 of 1993, dtd. 19/3/2001, acquitting the respondent from the offence under Ss. 363, 366 and 376 of the IPC, the State has preferred instant appeal under Sec. 378 of the Cr.P.C.

(3.) This Court has heard Mr. J.K. Shah, learned Additional Public Prosecutor and Mr. Darshan A. Dave, learned advocate for Mr. Y.J. Patel, learned advocate for the respective parties.