STATE OF GUJARAT Vs. MER KANA RINABHAI DIVRANIYA

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 Fourth Fast Track Court and Additional Sessions Judge, Junagadh, on 6th of April, 2004, in Sessions Case No. 150 of 1998, whereby all the three present respondents being accused of the said Sessions Case came to be acquitted for the charges levelled against them under Sections 302 and 114 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.

(2.) IN this Appeal, Record and Proceedings from the Trial Court is called for and learned APP Mr. I.M. Pandya for the State and learned Advocate Ms. N.K. Anandjiwala for the respondents are present. Both the learned counsels submitted that this Appeal was required to be heard finally as Record and Proceedings was available with the Court. Both of them assured that copies of the evidence and the documents would be supplied by them for ready reference. Request made by the learned counsels was accepted.

(3.) IN view of above, Leave to Appeal is granted and this Appeal is Admitted. Learned Advocate Ms. Anandjiwala waives for all the three respondents.