JAYRAJBHAI HAMIRBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Appellants have preferred this Appeal under Section 374(2) of the Code of Criminal Procedure challenging the judgment and order of conviction dated 4.7.2003 passed by the Learned Additional Sessions Judge, 6th Fast Track Court, Rajkot in Sessions Case No.180 of 2002.

(2.) THE case of the prosecution is as under:-

(3.) AGAINST the said judgment and order of conviction, the appellants-accused has preferred this appeal.