STATE OF GUJARAT Vs. MANSUKH CHINUBHAI AND ORS.

JUDGEMENT

(1.) Upon instructions of the original accused No. 1 - Mansukh Chinubhai who happens to be the brother of the original accused No. 4 - Pravinkumar alias Pavlo Chinubhai, learned Advocate for the respondents states that the original accused No. 3 - Natvar Ratnaji and original accused No. 4 - Pravinkumar alias Pavlo Chinubhai have expired. Therefore, the appeal qua the original accused No. 3 and 4 abates.

(2.) By way of this Appeal, the Appellant - State has felt aggrieved by the judgment and order of acquittal dated 08.04.1994 passed by the learned Additional Sessions Judge, Court No. 7, City Sessions Court, Ahmedabad in Sessions Case No. 78/1991 whereby the respondents were acquitted for the offences punishable under Ss. 302, 452 read with Sec. 34 of the Indian Penal Code.

(3.) The case of the prosecution is as under: - -