STATE OF GUJARAT Vs. RASIDKHAN SHARIFKHAN PATHAN

JUDGEMENT

(1.) By way of this appeal, the appellant­State has challenged the judgment and order of acquittal dated 30.03.2005 passed by the learned Additional Sessions Judge, Court No.7, Ahmedabad in Sessions Case No. 187 of 2003.

(2.) The facts in brief are as under : -

(3.) To prove the case against the accused, the prosecution had produced and relied upon eight oral as well as 22 documentary evidences.