STATE OF GUJARAT Vs. HARIJAN RAJA SIDI

JUDGEMENT

(1.) This appeal, at the instance of the State, is directed against the judgement and order dated 27th February 1984 passed by learned Judicial Magistrate, First Class, Jamnagar, in Criminal Case No.1204 of 1983 whereby the learned Judge acquitted the accused of the charges levelled against him.

(2.) The prosecution case, in short, is as under:

(3.) Learned Advocate for the appellant has contended that the trial court has committed an error in not believing the prosecution witnesses and has wrongly acquitted the accused of the charges levelled against him. She has also contended that the trial court ought to have believed the version of the prosecution witnesses who were present at the relevant point of time.