STATE OF GUJARAT Vs. RAMESHBHAI DHARMABHAI SHRIMALI

JUDGEMENT

(1.) THOUGH served, but no one is appeared on behalf of the respondent. Today, the Appeal is taken up for 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 25.6.1996 passed by the learned Second Extra Assistant Sessions Judge, Palanpur, in Sessions Case No.131 of 1990, whereby the accused has been acquitted from the charges leveled against him.

(3.) AT the end of trial, after recording the statement of the accused under section 313 of Cr.P.C., and hearing arguments on behalf of prosecution and the defence, the learned Sessions Judge acquitted the respondent of all the charges leveled against him by judgment and order dated 25.6.1996.