STATE OF GUJARAT Vs. PATEL CHAGAN KALA

JUDGEMENT

(1.) THE present appeal is filed by the State against the decision of the learned Additional Sessions Judge, Gondal in Sessions Case No.19 of 1986 dated 3rd July 1986 whereby the accused " appellant was tried by the Sessions Court for the offences punishable under Sections 302, 323, 504 and 506(2) of the Indian Penal Code.

(2.) AFTER considering the prosecution case, the learned Sessions Judge came to the conclusion that the offence as alleged is not made out and acquitted the accused.

(3.) THE deceased had sustained a solitary injury of the dimention as given below: "A CLW C -5 cms deep stab wound seen at the inner aspect of Rt. thigh at mid thigh about 10 -15 cm below Rt. hip inequenal region seen after removal of stiches " obliquely situated