STATE OF GUJARAT Vs. MAYANK RATILAL SHETH

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 16.1.1992 passed by the learned Principal Judge, City Sesions Judge, Ahmedabad, in Criminal Appeal No.23 of 1991, whereby the accused has been acquitted from the charges leveled against him.

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

(3.) EVEN in a recent decision of the Apex Court in the case of State of Goa V. Sanjay Thakran and Anr. Reported in (2007)3 SCC 75, the Court has reiterated the powers of the High Court in such cases. In para 16 of the said decision the Court has observed as under: