STATE OF GUJARAT Vs. BHARWAD MERAMAN NATHABHAI

JUDGEMENT

(1.) THE instant Criminal Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by learned Sessions Judge, Junagadh, on 13th of May, 2005, in Sessions Case No. 28 of 2004, whereby present respondents being accused of the said Sessions Case came to be acquitted by the Trial Court for the offences punishable under Sections 302, 143, 147, 148, 149, 323 and 504 of the Indian Penal Code as well as for the offence punishable under Section 135 of the Bombay Police Act.

(2.) LEARNED APP Mr. Dipen A Desai for the State was heard. Leave to Appeal is granted. Appeal is Admitted. Learned Advocate Mr. Hriday Buch waives for respondents No. 1 to 6.

(3.) LEARNED APP and learned Advocate for the respondents requested this Court to hear this Appeal finally as the Record and Proceedings summoned from the Trial Court is available with this Court and that they would provide extra copies of the evidence recorded during the trial and the documents produced on record. In the facts and circumstances of this matter, the request of learned Counsels appearing for the parties is granted and the Appeal is heard finally.