STATE OF GUJARAT Vs. NATHU HATHIYA ODEDARA

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Dharmesh D Nanavati waives for all the respondents.

(2.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and Order dated 27th of May, 2004, delivered by learned Additional Sessions Judge, Fast Track Court No. 4, Porbandar, in Sessions Case No. 2 of 2004, whereby present respondents, being accused of the Sessions Case, came to be acquitted by the Trial Court, for the offences punishable under Sections 302 and 114 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.

(3.) Learned APP Mr. I.M. Pandya for the appellant State and learned Advocate Mr. Dharmesh Nanavati for the respondents 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, request is granted and the matter is heard finally.