STATE OF GUJARAT Vs. NATHABHAI MANENDBHAI ODEDARA

JUDGEMENT

(1.) INSTANT Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure, 1973, against the judgment and order delivered by Additional Sessions Judge, 7th Fast Track Court, Porbandar, on 13th of February, 2004, in Sessions Case No.11 of 1997, whereby Trial Court acquitted both the respondents for the charges levelled against them under Sections 411, 413, 414 and 114 of the Indian Penal Code.

(2.) LEARNED APP Mr. A.J. Desai for the appellant State was heard. Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Balwant Solanki for learned Advocate Mr. Ashish M Dagli, waives on behalf of the respondents.

(3.) LEARNED APP Mr. A.J. Desai as well as learned Advocate Mr. Balwant Solanki for the respondents requested this Court to take up this matter for final hearing as the Record and Proceedings summoned from the Trail Court is available with the Court. It is further requested by learned counsels that they would provide extra copies of the evidence recorded during the trial and copies of the necessary documents produced in the trial court. Under the facts and circumstances of the case, the request is granted and this Appeal is taken up for final hearing at this stage.