STATE OF GUJARAT Vs. BABARBHAI VECHATBHAI VANKAR

JUDGEMENT

(1.) This Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order rendered by Additional Sessions Judge, Third Fast Track Court, District Panchmahal at Godhra, on 21st of June, 2004, in Sessions Case No. 300 of 2001. Present respondents were the accused of the Sessions Case and learned Trial Judge acquitted all the respondents of the charges levelled against them under Sections 395, 506(2) to read with Section 188 of the Indian Penal Code as well as for the charge under Section 135 of the Bombay Police Act.

(2.) Learned APP Mr. Pradip D Bhate for the State and learned Advocate Mr. Kirtidev R. Dave for respondents No. 1 to 4 were heard. Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. K.R. Dave appearing for all the respondents waives on behalf of the respondents. Both the learned Counsels requested the Court to hear the appeal finally as Record and Proceedings of the Trial Court is available and that they would supply necessary copies of evidence recorded and the documents produced.

(3.) Request of both the counsels granted and the matter was heard finally.