STATE OF GUJARAT Vs. CHHAGAN KARSHANBHAI KARAVADRA

JUDGEMENT

(1.) Criminal Appeal No.1172 of 2006 is preferred by the State of Gujarat/the appellant under Sec. 378(1) (3) of Code of Criminal Procedure, 1973 (in short "the Code 1973") against the judgement and order dated 27.3.2006 acquitting of respondents/original accused for the offence under Sections 307, 143, 147, 148, 149, 323, 504, 452 of Indian Penal Code read with Sec. 135 of Bombay Police Act.

(2.) During trial of Sessions Case No. 12 of 2005 original accused No.3 Meraman @ Bhakudi Savdas Vadiya has expired and qua him the trial stood abated. Thus in all, this appeal preferred by the State of Gujarat is against 8 accused.

(3.) Criminal Appeal No.803 of 2008 is also preferred by the State of Gujarat/ the appellant under Sec. 378 (1) (3) of the Code of Criminal Procedure, 1973 against the judgement and order dated 22.11.2007 in Sessions Case No.36 of 2006 passed by learned Additional Sessions Judge, Fast Track Court No.2, Porbandar, against respondent/original accused of the case who came to be acquitted for the offence under Sections 452, 302, 148, 149, 323, 504 of Indian Penal Code and under Sec. 135 of Bombay Police Act.