MOHMADYUSUF VALIUDDIN RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has preferred this Appeal under Section 374 of the Code of Criminal Procedure, 1973 against the judgment and order of conviction dated 31st January 1994 passed by the learned Additional Sessions Judge, Court No. 3, City Civil and Sessions Court, Ahmedabad, in Sessions Case No. 320 of 1989, whereby the learned Judge has convicted the appellant -accused under Section 324 of the Indian Penal Code.

(2.) THE Short facts of the case are as under:

(3.) THEREAFTER the trial was conducted before the learned Judge. To prove the case of the prosecution, prosecution has produced oral as well as documentary evidence. The prosecution has examined complainant at Exh. 14, his broter at Exh.16, Panch witness Abidali Abdulsakur Shaikh at Exh.25, Eye -witness Umarkhan Pathan at Exh.27, Panch Yunuskhan Pathat at Exh.28, Dr. Virendra Kanaiyalal Shah at Exh.32, Executive Magistrate Sanatan Datania at Exh.36, Investigating Officer Navinchandra Hiralal Joshi at Exh.37 and Police Inspector Govindlal Chavda at Exh.39. The defence has not examined any witnesses.