STATE OF GUJARAT Vs. MAGANBHAI DHULABHAI VANKAR

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 Additional Sessions Judge, Sabarkantha at Himmatnagar, on 14th of July, 2004, in Sessions Case No. 189 of 2003, whereby all the eight respondents herein came to be acquitted by the learned Trial Court for the offences punishable under Sections 436, 147, 148 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.

(2.) AFTER preliminary hearing of both the sides i.e. Learned APP Mr. K.C. Shah for the State and learned Advocate Mr. A.M. Dagli for all the respondents, Leave to Appeal is granted and Appeal is Admitted. Learned Advocate Mr. Dagli waives on behalf of all the eight respondents - original accused.

(3.) BOTH the learned Advocates i.e. learned APP Mr K.C. Shah and learned Advocate Mr. Dagli requested the Court to take up the matter as the matter is old and they undertake to equip this Court with all necessary papers and the Record and Proceedings are called for from the Trial Court which is also available with this Court. Request made is granted and the matter is heard finally.