STATE OF GUJARAT Vs. AGAINSINH KASHNABHAI PALAS

JUDGEMENT

(1.) INSTANT Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, against the judgment and order delivered by the learned Sessions Judge, Dahod, on 27th of October, 2004, in Sessions Case No. 97 of 2004 (Old Sessions Case No. 49 of 2002) acquitting the present respondents for the charges levelled against them under Sections 143, 147, 148, 149, 307 of the Indian Penal Code as well as under Sections 25(1) (a)(a) of the Arms Act.

(2.) HEARD learned APP Mr. K.P. Raval for the State. Leave to Appeal is granted. Appeal is Admitted. Learned Advocate Mr. B.M. Mangukiya waives for the respondents.

(3.) LEARNED APP Mr. K.P. Raval for the appellant State and learned Advocate Mr. B.M. Mangukiya for the respondents requested this Court to take up this matter for final hearing as Record and Proceedings of the trial court are summoned and available with this Court and that they would provide extra copies of the evidence recorded during the trial and the copies of the documents produced during the trial. The request is accepted and the matter is heard finally.