THE STATE OF GUJARAT Vs. HIMMATSINH BHAVANSINH CHAUHAN

JUDGEMENT

(1.) Here are the Appeals by the State against the judgment and order of acquittal.

(2.) Since the facts of the case and issue involved in the above appeals are identical and arise out of the same common judgment, both the appeals are taken up together and are being disposed of by this common judgment.

(3.) Being dissatisfied by the judgment and order passed by the learned Additional Sessions Judge, Fast Track Court No.2, Godhra, in Sessions Case No.424 of 2003 and 41 of 2004, dtd. 1/2/2005, acquitting the respondents-accused from the offence under Ss. 363, 366 and 376 read with Sec. 114 of the IPC, the State has preferred instant appeals under Sec. 378 of the Cr.P.C.