(1.) The State has challenged the impugned judgment and order of acquittal passed by the learned Assistant Sessions Judge, Bhuj - Kutch in Sessions Case No. 82/1993 dated 08.03.1994 whereby, the respondents, original accused, have been acquitted of all the charges framed against them.
(2.) The facts in brief are as under;
(3.) During the trial, the prosecution examined the following witnesses;