STATE OF GUJARAT Vs. SANJAYBHAI RAMANBHAI PATEL

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Divyesh Joshi for learned Advocate Mr. J.B. Pardiwala, 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 dated 30th of September, 2004, delivered by learned Additional Sessions Judge, Fast Track Court No.2, Rajpipala, in Sessions Case No. 140 of 1999, whereby both the present respondents, being accused of the Sessions Case, came to be acquitted by the Trial Court, for the offences punishable under Sections 498-A, 306, 302 to read with Section 114 of the Indian Penal Code.

(3.) Learned APP Mr. K.P. Raval for the Appellant - State and learned Advocate Mr. Divyesh Joshi for learned Advocate Mr. J.B. Pardiwala, on behalf of the respondents, requested this Court to take up this matter for final hearing as the Record and Proceedings of the Trial Court has been called for and available. It is also requested by them that they would assist this Court with extra copies of the evidence recorded during trial as well as extra copies of the documents produced in the Trial Court. In the facts and circumstance of the matter, request is granted and the Appeal is heard finally.