STATE OF GUJARAT Vs. BHANVARLAL AMBALAL SHAH

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27.03.1996 passed by the learned Judicial Magistrate First Class, Mansa in Criminal Case No. 292 of 1994 whereby, both the respondents accused persons were acquitted from the charges leveled against them.

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

(3.) Heard learned counsel for the respective parties and perused the entire documents on record. The principles which would govern and regulate the hearing of appeal by this Court against an order of acquittal passed by the trial Court have been very succinctly explained by the Apex Court in a catena of decisions. This Court has the power to re-consider the whole issue involved in the appeal, re-appraise the evidence and come to its own conclusion and findings in place of the findings recorded by the trial Court, if the said findings are against the weight of the evidence on record or, in other words, perverse.