STATE OF GUJARAT Vs. PABHO

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court No. 3, Gondal, Dist. Rajkot, in Sessions Case No. 38 of 2006 dated 28.9.2006, by which the learned trial Court has acquitted the original accused for the offence punishable under Section 302 of the Indian Penal Code, the appellant - State has preferred present Criminal Appeal under Section 378 of the Code of Criminal Procedure, 1973.

(2.) The prosecution case in nutshell is as under:

(3.) Shri K.P. Raval, learned APP appearing on behalf of the appellant - State, has vehemently submitted that the learned trial Court has materially erred in acquitting the original accused for the offence punishable under Section 302 of Indian Penal Code.