STATE OF GUJARAT Vs. RAMESHBHAI ISHWARBHAI CHAVDA

JUDGEMENT

(1.) STATE of Gujarat has challenged the judgment and order dated 30.11.1994 passed by learned Additional Sessions Judge, Mehsana, in Sessions Case No.170 of 1992, by which the respondent�accused was acquitted from the charge under Section 376 of the Indian Penal Code.

(2.) THE brief facts of the prosecution case as under:

(3.) WE have gone through the record and proceedings and perused the depositions of the witnesses and the documentary evidence led by the prosecution before the Trial Court.