STATE OF GUJARAT Vs. RAJUBHAI VASHRAMBHAI VAGHRI

JUDGEMENT

(1.) Leave to appeal is granted. Appeal is admitted. Learned advocate Mr.Mehul Sharad Shah waives service for the respondents.

(2.) Upon the request of learned APP Mr.I.M.Pandya for the appellant - State and learned advocate Mr.Mehul Sharad Shah for the respondents, the matter was taken up for final hearing as Record and Proceedings of the trial Court is available with this Court and learned advocates appearing in the matter have assisted this Court by providing extra copies of the evidence and documents produced on record during the trial.

(3.) The instant appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by the learned Additional Sessions Judge, Mehsana on 14th September, 2004 in Sessions Case No.42/2002 whereby all the five respondents being accused of the said Sessions Case came to be acquitted by the trial Court for the charges levelled against them under Sections 147, 148, 149, 302, 323 504 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.