MANILAL KHETABHAI UDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The learned Special Judge accepted the prosecution case and came to the conclusion that the accused was guilty of the aforesaid offences and convicted him and sentenced him as stated above.

(2.) The learned Special Judge in the impugned judgment in paragraph 17 thereof has observed as follows :

(3.) The learned Special Judge placed reliance on the evidence of Panch No 1 Arunkumar P W. 2-Ex. 8 and came to the conclusion that the prosecution did prove the alleged offences against accused on the testimony of the complainant the panch the police and the other evidence on the record of the case.