STATE OF GUJARAT Vs. SURESHBHAI DEVABHAI PATEL

JUDGEMENT

(1.) THOUGH served, no one is appeared on behalf of the respondent.

(2.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 27.4.1995 passed by the learned Additional Sessions Judge, Valsad at Navsari, in Sessions Case No.142 of 1991, whereby the accused have been acquitted from the charges leveled against them. By an order dated 26.2.1996, the Appeal is dismissed against the respondent Nos.2 and 3 and the appeal is admitted qua respondent No.1.

(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 27.4.1995.