DEVKARANBHAI NARANBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is filed by the appellant - first informant challenging the judgment and order of acquittal recorded by the Sessions Judge, Morbi dtd. 7/7/2018 in Sessions Case No.50 of 2015 whereby the respondent - accused came to be acquitted of the charge levelled against him.

(2.) Brief facts of the prosecution case is as under:

(3.) Mr. Niyant Bhimani, learned advocate for the appellant, submitted that the case of the prosecution is corroborated by the deposition of the Medical Officer, First Information Report, Panchnamas drawn, deposition of Scientific Officer who visited the spot and deposition of the Investigating Officer, which clearly reveals that the respondent - accused committed the aforesaid offence, and therefore, the judgment and order of acquittal recorded by the learned Judge is required to be quashed and set aside and he be convicted suitably for the offence committed by him.