STATE OF GUJARAT Vs. KODI CHANDU BATUK

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 23. 6. 1988 passed by the learned Sessions Judge, Bhavnagar in Sessions Case No. 108 of 1986 whereby the accused have been acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, chargesheet was filed against them.