STATE OF GUJARAT Vs. PITHABHAI D HARIJAN

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 06.10.1990 passed by the learned Judicial Magistrate, First Class, Kodinar in Criminal Case No.1111/1986 whereby, the appeal was dismissed and the respondents accused were acquitted of the charges levelled against them.

(2.) The brief facts of the prosecution case are as under;

(3.) On the basis of complaint, the investigation was embarked upon. The Investigating Officer recorded the statements of various witnesses, drew the panchnama of scene of offence and arrested the accused persons. At the end of investigation, chargesheet was filed against the respondents-accused and the case was numbered as Criminal Case No.1111 of 1986 in the Court of Learned Judicial Magistrate, First Class, Kodinar on 20.11.1986.