STATE OF GUJARAT Vs. ANIRUDDHSINH BHURABHA JHALA

JUDGEMENT

(1.) Though served, nobody is appearing on behalf of the respondent. Hence, the Appeal is taken up for hearing for final hearing.

(2.) The present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 4.4.1998 passed by the learned Special Judge, Bhavnagar in Special Case No. 1 of 1993, whereby the accused has been acquitted from the charges leveled against him.

(3.) To prove the case against the present accused, the prosecution has produced several documentary evidence and examined witnesses like PW1 Jerambhai Meghabhai at Exhibit 7, PW2 Navinchandra Labhshankar, Exhibit 9, PW 3 Dinmohmmad Dadubhai, Exhibit II, PW 4 Akhubha Togubha, Exhibit 15 and from the defence side, DW1 Bapalal Maletibhai at Exhibit 25.