STATE OF GUJARAT Vs. AASIF @ IKBAL MEHRAJBHAI

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. B.G. Jani waives for respondent.

(2.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and order delivered by Additional Sessions Judge, Fast Track Court at Navsari, on 17th of June, 2004, in Sessions Case No. 2 of 2004, whereby present respondent, being accused of the Sessions Case, came to be acquitted for the offences punishable under Sections 493, 417, 376 and 506(2) of the Indian Penal Code.

(3.) Learned APP Mr. K.P. Raval for the appellant - State and learned Advocate Mr. B.G. Jani, for the respondent, requested this court to hear the Appeal finally at this stage as the Record and Proceedings of the Trial Court is available with this Court and that they would provide extra copies of the evidence recorded during the trial as well as the copies of the documents, produced before the Trial Court. In the facts and circumstances of the matter, request is granted and the matter is heard finally