STATE OF GUJARAT Vs. MER JETHA GIGA

JUDGEMENT

(1.) MR. K. J. Shethna, learned counsel appearing for the respondent has produced on record the death certificate of the original accused no. 1-present respondent no. 1-Mer Jetha Giga who expired on 18. 11. 2005. This appeal, therefore, stands abated qua present respondent no. 1. Appeal stands disposed of accordingly qua present respondent no. l.

(2.) AS far as the other respondents are concerned, the matter is heard at length and the following order is passed.

(3.) THIS appeal, under section 378 of the Code of Criminal procedure, 1973, is directed against the judgement and order of acquittal dated 08. 06. 1987 passed by the Additional Sessions Judge, Jamnagar in sessions Case No. 5 of 1987, whereby the accused have been acquitted of the charges leveled against them.