STATE OF GUJARAT Vs. PUNAMBHAI PUNJABHAI PARMAR

JUDGEMENT

(1.) By this appeal under section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") has challenged the judgment and order of acquittal dated 18.8.1994 passed by the learned Additional Sessions Judge, Kheda in Sessions Case No.296 of 1993, whereby the accused have been acquitted of the offences punishable under sections 143, 147, 148, 149, 302, 324 read with section 34 of the Indian Penal Code.

(2.) While admitting the appeal on 22.2.1996, this court had recorded thus:

(3.) In view of the above, the present appeal is restricted to the respondents No.2, 3 and 4.