STATE OF GUJARAT Vs. KOMALSINH SURENDRASINH TOMAR

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, Second Fast Track Court at Navsari, on 21st of January, 2005, in Sessions Case No. 45 of 2004, whereby all the five present respondents being accused of the said Sessions Case, came to be acquitted by the Trial Court for the charges levelled against them under Sections 120-B, 341, 395 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.

(2.) LEARNED APP Mr. Dipen A. Desai was heard on behalf of the State. Leave to Appeal granted. Appeal is Admitted. Learned Advocate Mr. Salim M Saiyed for the respondents waived service of admission.

(3.) LEARNED Counsels appearing in the Appeal requested this Court to dispose of this Appeal finally as the Record and Proceedings of the Trial Court are available with this Court and that they would provide extra copies of the evidence recorded during the trial and the documents produced on record. In the facts and circumstances of the matter, the request is granted and Appeal is heard finally.