STATE OF GUJARAT Vs. AJAY BHAGWANDIN KORI

JUDGEMENT

(1.) INSTANT criminal appeal is preferred under Section 378 of the Criminal Procedure Code, by the State of Gujarat appellant against the judgment and order delivered by learned Additional Sessions Judge, Court No. 19, City Sessions Court, Ahmedabad on 31. 12. 2008 in Sessions Case No. 189 of 2008 whereby the present respondent being accused of said Sessions Case came to be acquitted by the trial Court for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code.

(2.) IN Criminal Misc. Application No. 5883 of 2009 vide order dated 04. 11. 2009 leave to appeal is granted to the State under Section 378 (3) of the Criminal Procedure Code. We have called for Record and Proceedings from the trial Court for our scrutiny.

(3.) APPEAL is admitted. The respondent is not required to be called upon in our humble view.