STATE OF GUJARAT Vs. MOHAN RAMBHAI KAMALIYA

JUDGEMENT

(1.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and order rendered by learned Additional Sessions Judge, District Junagadh, on 1st of August, 2002, in Sessions Case No.45 of 2001, whereby all the present four respondents, being accused of the said Sessions Case, came to be acquitted by the Trial Court, for the offences punishable under Sections 302, 394, 201, 120(B),34, 411 and 114 of the Indian Penal Code.

(2.) Learned APP Mr. K.C.Shah for the State, learned Advocate Mr. Hirday Buch for respondents No. 1, 2 and 3 and learned Advocate Mr. Zubin F. Bharda for respondent No. 4 were heard. Leave to Appeal is granted. Appeal is admitted.

(3.) Learned counsels appearing in the Appeal requested this Court to hear the Appeal finally as the Record and Proceedings of the Trial Court are available with this Court and that they shall provide extra copies of the evidence recorded during trial and the documents produced on record. Request is granted and the matter is heard finally.