STATE OF GUJARAT Vs. BHAGWANBHAI VITHALBHAI

JUDGEMENT

(1.) This appeal is directed against the judgment and order of acquittal dated 30.11.1994 passed by learned Additional Sessions Judge, Bhavnagar, in Sessions Case No. 74 of 1992. By the impugned judgment, the accused was acquitted from the charge of offence punishable under Ss. 302 of the Indian Penal Code (for short, "IPC") and Sec. 135 of the Bombay Police Act.

(2.) The facts in brief giving rise to the filing of present appeal is as under: - -

(3.) At the conclusion of trial and after appreciating the oral as well as documentary evidence, the learned Judge passed the impugned Judgment. Being aggrieved by and dissatisfied with the said judgment and order dated 30.11.1994 passed by learned Additional Sessions Judge, Bhavnagar, in Sessions Case No. 74 of 1992 acquitting the respondent, the appellant -State has preferred present appeal before this Court.