STATE OF GUJARAT Vs. VINAYAKBHAI BHAUSAHEB KAVLANEKAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 31/7/2001 passed by the learned Additional Sessions Judge, Ahmedabad Rural in Sessions Case No.127 of 1996, whereby the respondents-accused came to be acquitted for the offences punishable under Ss. 143, 147, 148, 149, 302, 323 and 504 of the Indian Penal Code and Sec. 135(1) of the Bombay Police Act, the appellant - State has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 ("the Code" for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) We have heard the learned advocates for the respective parties and carefully examined the oral and documentary evidence adduced before the learned Sessions Court. During the course of the trial, the prosecution examined a total of 11 witnesses. The details of the oral and documentary evidence are as under: