STATE OF GUJARAT Vs. ANWARMIYA M SHEIKH

JUDGEMENT

(1.) THE present appeal is filed by the State against the judgment & order of acquittal dated 16/2/1987 passed by learned Addl. Sessions Judge, Baroda, passed in Sessions Case No. 204 of 1986.

(2.) THE facts involved in the present appeal are as under:

(3.) AFTER considering the case of the prosecution the trial Court gave following reasons for recording judgment of acquittal.