STATE OF GUJARAT Vs. NAI KANAILAL ISHWARLAL

JUDGEMENT

(1.) Leave to appeal is granted. Appeal is admitted. Learned advocate Mr.H.S.Mulia waives service on behalf of the respondents.

(2.) Instant appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by the learned Additional Sessions Judge and 2nd Fast Track Judge, Mehsana on 31st March, 2004 in Sessions Case No.93/2003 whereby all the respondents herein original accused of the said Sessions Case came to be acquitted by the trial Court for the charges levelled against them under Sections 302, 342, 323, 504, 506(2) and 114 of the Indian Penal Code.

(3.) Learned APP Mr.K.P.Raval for the appellant State and learned advocate Mr.H.S.Mulia for the respondents request this Court to hear the matter finally because the Record & Proceedings of the trial Court is available with this Court and that they would provide necessary copies of the evidence recorded during the trial Court and the copies of the documents produced in the trial Court. In the facts and circumstances of this case, the matter was heard finally.