SHIVJI CHATUR VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arise out of the judgment and order dated 31st January, 1997 rendered by the learned Additional Sessions Judge, Bharuch in Sessions Case No.225 of 1996.

(2.) The appellant-original accused was charged with the offence punishable under Section 436 read with Section 34 of the Indian Penal Code.

(3.) It was the case of the prosecution that on 9th March, 1996 at about 8:30 at night the accused set the house of the complainant on fire causing loss of property to the tune of Rs.20,000/-.