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Judgment
Honourable Mr. Justice Ravi R. Tripathi
The present application is filed by the State of Gujarat through the learned Public Prosecutor, High Court being aggrieved by the judgment and order dated 10.2.2012 passed by the learned Additional Sessions Judge, Court No. 8, Ahmedabad City in Sessions Case No. 368 of 2010, whereby the learned Judge was pleased to acquit the accused for offences under Sections 302, 114 and 120B of the Indian Penal Code and Section 135 of the Bombay Police Act. Learned APP Ms. Jirga Jhaveri vehemently argued the matter after making available the relevant evidence for perusal of this Court. Learned APP invited attention of the Court to the evidence of PW-5, PW-7, PW-12, PW-13 and last but not least PW-19, the Investigating Officer. Learned APP tried to convince this Court that the learned Judge has erred in appreciating the evidence led by the prosecution to establish the guilt of the accused.
On careful consideration of the evidence made available for perusal of the Court and on consideration of the discussion of the said evidence by the learned Additional Sessions Judge, this Court finds no reason to grant leave to appeal. Hence this application is rejected.