STATE OF GUJARAT Vs. HINDU @ HINDUDA GALABHAI SOLANKI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 13/8/2003 passed by the learned Additional Sessions Judge, Palanpur, Banaskantha in Sessions Case No.32 of 2002 for the offences punishable under Ss. 307, 504 of the Indian Penal Code and Sec. 135 of the Bombay Police Act, the appellant - State has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 ( "the Code " for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) On conclusion of evidence, the Sessions Court put various incriminating circumstances to the respondent-accused under Sec. 313 of the Code. The respondent-accused denied all allegations and claimed to be innocent. After hearing both sides, the learned Sessions Judge acquitted the respondent-accused.