SAHADEVSINGH LAYAKASINGH TOMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is filed by the appellant accused " Sahadevsingh Layaksingh Tomar challenging the judgment and order dated 15.09.1999 passed by the learned Additional Sessions Judge, Ahmedabad City, Court No.5, Ahmedabad in Sessions Case No.325 of 1998 with Sessions Case No.68 of 1998.

(2.) FACTS of the case are as under: -

(3.) TO prove case of prosecution, following documentary evidence is produced in order to prove involvement of the accused in commission of offence : - Report prepared under section 157 of the Cr.P.C.. by Police Inspector Saher Kotada Police Station at Exh.43 The complaint given by Mrudulaben to the Saher Kotada Police Station at Exh.42 The Panchanama of the place of the incident is produced at Exh.44 while the panchanama of the person injured is produced at Exh.36 the Injury Certificate issued by the hospital to the injured produced at Exh.38. The letter written to the FSL, receipt given by the FSL and the detailed report of the FSL is produced vide Exh.45,46 and 47 respectively.