STATE OF GUJARAT Vs. AJITSINH KABHSINH RATHOD

JUDGEMENT

(1.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and order dated 31st of December, 2004, delivered by learned Additional Sessions Judge, 7th Fast Track Court, District Panchmahal at Godhra, in Sessions Case No. 318 of 2003, whereby all the six respondents herein, being accused of the Sessions Case, came to be acquitted for the offences punishable under Sections 395 and 397 of the Indian Penal Code.

(2.) Learned APP Mr. K.P. Raval, on behalf of the appellant State, was heard. Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Sunil S. Joshi for the respondents - accused waives service of admission.

(3.) Learned APP Mr. K.P. Raval, for the appellant State and learned Advocate Mr. Sunil S. Joshi, for the respondents, requested this Court to hear the matter finally as the record and proceedings of the Trial Court is available with the Court and that both learned counsels assured to provide extra copies of the evidence recorded during the trial and the documents produced. In the facts and circumstances of the case, granting request of learned counsels, the matter is taken up for final hearing.