JAYESH @ JAYDEEP PUNJBHAI KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ***

(2.) The complainant - Laxman Ramchandra Khamkar, Head Constable, Dindoshi Police Station, Mumbai, has given a complaint with regard to the incident in question before the Savarkundla Town Police Station, mainly for the offences under the Indian Penal Code.

(3.) In pursuance of the complaint lodged by the complainant, investigating agency recorded statements of the witnesses, collected relevant evidence and drawn various Panchnamas and other relevant evidence for the purpose of proving the offence. After having found material against the appellant - accused and other persons, charge-sheet came to be filed in the learned competent Court and in turn, committed the case to the Sessions Court concerned as provided under Sec. 209 of the Code.