STATE OF GUJARAT Vs. JAYANTIBHAI BHAVANBHAI SODHA, VALMIKI

JUDGEMENT

(1.) As both these appeals arise out of the impugned judgment and order passed by the learned Sessions Court, Surendrangar passed in Sessions Case No. 70 of 2009, both these appeals are decided and disposed of by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 5/9/2011 passed in Sessions Case No. 70 of 2009, by which, learned trial Court has acquitted original accused for the offence under Ss. 304 (B), 306 r/w Sec. 114 of the Indian Penal Code, State of Gujarat has preferred present Criminal Appeal No. 1668 of 2012 under Sec. 378 of the Code of Criminal Procedure.

(3.) ***