STATE OF GUJARAT Vs. RAJENDRAKUMAR C PARMAR

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 20.04.1993 passed by the learned Learned Judicial Magistrate, First Class, Mansa in Criminal Case No.676/1988 whereby, the complaint was dismissed and the respondents accused was 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 drew the scene of offence panchnama, recorded the statements of various witnesses, arrested the accused persons and collected ample evidence against the respondents-accused. On conclusion of the investigation, chargesheet was filed against the respondents-accused before the Competent Court.