STATE OF GUJARAT Vs. SARDARKHAN ALIAS BABAKHAN PATHAN

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 29. 10. 1999 passed by the learned Additional City Sessions Judge, Court No. 15, Ahmedabad in Sessions Case No. 104 of 1996 whereby the accused were acquitted of the charges leveled against them.

(2.) THE facts of the prosecution case in brief 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 against the acquittal of accused No. 1 and accused No. 2. The appeal stands abated qua respondent-accused No. 2- Noorbanu Umerkhan Pathan.