STATE OF GUJARAT Vs. MOCHI RAJU @ BALVANT POPAT

JUDGEMENT

(1.) State has preferred Criminal Appeal No. 511 of 1985 against the order passed by learned Sessions Judge, Rajkot whereby the accused was acquitted for an offence punishable under section 302 of the Indian Penal Code. Criminal Appeal No. 512/85 is preferred under Section 11(2) of the Probation of Offenders Act against the order passed by the Sessions Judge, Rajkot releasing the accused on probation in Sessions Case No. 4 of 1985.

(2.) Short facts of the case, as it emerges from the record, are as under:-

(3.) State has preferred Criminal Appeal No. 511/85 against the order acquitting the accused for an offence punishable under section 302 of the Penal Code, and Criminal Appeal No. 512/85 against the order passed by the learned Sessions Judge, Rajkot releasing the accused on probation.