STATE OF GUJARAT Vs. VEEJABHAI BHANABHAI BARIYA

JUDGEMENT

(1.) The appellant- State of Gujarat has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1973, against the judgment and order dated 01.12.1993, passed by the learned Additional Sessions Judge, Bhavnagar, in Sessions Case No.146 of 1990, whereby the respondents - original accused have been acquitted of the charge under Sections 302, 201 and 114 of the Indian Penal Code, 1860 .

(2.) The case of the prosecution is as follows:

(3.) From the above facts, the case of the prosecution that emerges is that an unknown person had caused the death of the deceased and thrown his body into the river. The charge at Exh.3 was framed against both the respondents, who pleaded their innocence and claimed to be tried. The case was committed to the Sessions Court for trial.