STATE OF GUJARAT Vs. ZINABHAI SOMABHAI PARMAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned judgment and order in Special Case No. 34 of 1992 passed by the learned Special Judge, Court No. 8, City Civil & Sessions Court, Ahmedabad, dated 2.11.1999 recording acquittal on the grounds stated in the appeal.

(2.) THE facts of the case briefly summarised are as follows:

(3.) HEARD learned APP Ms. Monali Bhatt for the appellant -State and learned counsel Shri KB Anandjiwala for the respondent -accused.