STATE OF GUJARAT Vs. AMARBHAI MOHANBHAI YADAV

JUDGEMENT

(1.) THE above referred Criminal 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, Dist: Rajkot on 31st August, 2007 in Sessions Case (Atrocity) No.16 of 2006, whereby the learned Sessions Judge came to acquit the present respondents being accused of said Sessions Case of the charges leveled against them under Sections 3 (1) (10) of the Prevention of Atrocity Act, 1989.

(2.) IN the said appeal, the State has also preferred application as referred to above under Section 378 (1) (3) of the Code of Criminal Procedure for obtaining leave.

(3.) LEARNED Additional Public Prosecutor, Mr.M.R.Mengdey, on behalf of the State was heard at length in respect of this matter.