STATE OF GUJARAT Vs. BHALABHAI PRATAPBHAI PARMAR

JUDGEMENT

(1.) Here is the appeal by the State against judgment and order of acquittal.

(2.) The respondent accused nos.2 to 4 have been acquitted from all the charges whereas respondent no.1 was convicted and sentenced under Sec. 304 Part-II of the IPC, and acquitted for the charge of murder.

(3.) Thus, by this appeal, the State has come up before this Court challenging the judgment of acquittal under Sec. 302 of the IPC.