STATE OF GUJARAT Vs. RAVJIBHAI BABUBHAI

JUDGEMENT

(1.) THE present appeal is filed by the State of Gujarat against the decision of the Court of Sessions, Nadiad at Kheda district, being the decision dated 17/12/1985 acquitting the accused for the offence punishable under Section 302 of Indian Penal Code, passed in Sessions Case No. 89 of 1985.

(2.) AT the time of admission of the present appeal this Court [Coram: D.H. Shukla and A.P. Ravani, JJ (as they then were) dismissed the appeal in respect of Respondent / Accused No.3 Shardaben Budhabhai. This appeal is now to be decided in respect of Respondent No.1 and 2 Ravjibhai Babubhai and No.2 Budhabhai Babubhai only.

(3.) THE facts involved in the present case are as under.