STATE OF GUJARAT Vs. DHRAMRAJ BHANUSHANKAR DAVE

JUDGEMENT

(1.) Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Tushar Mehta waives for all the respondents.

(2.) Instant Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and Order dated 19th of November, 2004, delivered by learned Additional Sessions Judge, Fast Track Court No. 5, Jamnagar, in Sessions Case No. 82 of 2001, whereby all the respondents herein, were accused of the said Sessions Case. Original accused No.5 Vijay Laxmanbhai Parmar, being juvenile, was sent to Juvenile Court, while accused Nos. 1, 2, 3 and 4, present respondents came to be acquitted by the Trial Court, vide judgment and order impugned in this Appeal, for the charges levelled against them under Sections 120-B, 201, 302, 364, 404 to read with Section 34 of the Indian Penal Code and under Section 135 (1) of the Bombay Police Act.

(3.) Learned APP Mr. K.C. Shah for the appellant State and learned Advocate Mr. Tushar Mehta for respondents requested this Court to hear the Appeal finally at this stage as the Record and Proceedings of the Trial Court is available with this Court and that they would provide extra copies of the evidence recorded during the trial as well as the copies of the documents produced before the Trial Court. In the facts and circumstances of the matter, request is granted and the matter is heard finally.