STATE OF GUJARAT Vs. BABUBHAI AJIJKHAN PATHAN

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. B.C. Dave waives for respondents.

(2.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by Joint District and Additional Sessions Judge, Fast Track Court at Modasa, District Sabarkantha, on 9th of April, 2004, in Sessions Case No.221 of 2003, whereby present respondents, being accused of the Sessions Case, came to be acquitted by the Trial Court for the charges levelled against them under Sections 302 and 120(B) of the Indian Penal Code.

(3.) Learned APP Mr. K.P. Raval for the appellant State and learned Advocate Mr. B.C. Dave for the respondents 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 the trial and the documents produced on record. Request is granted. Learned APP Mr. K.P. Raval for the State and learned Advocate Mr. B.C. Dave for the respondents were heard in detail in respect of this Appeal.