STATE OF GUJARAT Vs. ATULGAR HIRAGAR GOSAI

JUDGEMENT

(1.) This appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by learned Additional Sessions Judge and Fast Track Judge, Court No.3, District: Jamnagar on 14th December, 2004 in Sessions Case No.102/2002 whereby the present respondent being accused came to be acquitted by the trial Court for the offences punishable under Sections 376 and 506(2) of the Indian Penal Code.

(2.) Heard learned APP Mr.K.C.Shah for the appellant State and learned advocate Mr.Madhusudan Rathod for the respondent. Leave to appeal is granted. Appeal is admitted. Learned advocate Mr.Madhusudan Rathod waives service for respondent.

(3.) Upon request of learned counsels for the parties, the matter is taken up for final hearing as both the learned counsels have assured this Court to provide copies of necessary papers as well as Record & Proceedings of the trial Court is available with us.