STATE OF GUJARAT Vs. VIRENDRASINH AJITSINH MAKWANA

JUDGEMENT

(1.) The respondent herein is the sole accused in Sessions Case No.41 of 2009 on the file of 4 th Additional Sessions Judge, Bharuch. He was prosecuted for the offences punishable under Ss. 376 and 506(2) of the Indian Penal Code and under Sec. 67 of the Information Technology Act.

(2.) Aggrieved by the said judgment of acquittal, the State has preferred the instant appeal questioning the legality and validity of the impugned judgment of acquittal.

(3.) When the appeal came up for hearing, we have heard learned APP Mr. Bhargav Pandya and learned advocate Mr.Nirmal C. Shekhavat appearing on behalf of learned advocate Mr. Shrikar H. Bhatt for the respondent-accused.