STATE OF GUJARAT Vs. DEDSHI BHIMJI PATEL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 28.06.1989 passed by the learned Judicial Magistrate, First Class, Junagadh in Criminal Case No.3926/1985 whereby, the appeal was dismissed and the respondent accused was acquitted of the charges levelled against him.

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

(3.) As the accused denied the charges, the matter proceeded further. The Learned Magistrate has examined the complainant viz., Jamanadas Bhanajibhai Rajpara at length and recorded the deposition at Ex.11. The Panch Shri Hamirbhai Badarbhai Parmar has also been examined and his evidence is recorded at Exh.37 and has also relied upon several documentary evidence.