STATE OF GUJARAT Vs. CHHANABHAI MATHURBHAI PARMAR

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal procedure, 1973, is directed against the judgement and order of acquittal dated 31. 12. 2008 passed by the learned Sessions Judge, Chief Court, Gandhinagar in Sessions Case No. 41 of 2008 whereby the respondents-accused were acquitted of the charges leveled against them.

(2.) THE brief facts of the prosecution case are as under:

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court, the appellant State has preferred the present appeal.