A. J. Desai, J. - (1.)By way of the present appeal under Section 378 (1) (3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the appellant - State of Gujarat has challenged the judgment and order dated 30.1.2016 passed by the learned 5th Additional Sessions Judge (Adhoc), Mehsana (hereinafter referred to as 'the learned Trial Court') in Sessions Case No.11 of 2015 by which the respondents - accused have been acquitted for the charges punishable under Sections 366, 354, 341, 384, 323, 506 (2) and 114 of the Indian Penal Code as well as under Section 135 of the Gujarat Police Act.
(2.)The appeal came to be admitted by the coordinate Bench of this Court. Pursuant to the issuance of Non-bailable Warrant, the respondents - accused have appeared through learned advocate Mr. Madansingh Barod who has been appointed by the Gujarat High Court Legal Services Committee and has opposed the appeal.
(3.)The brief facts of the case are as under :-