STATE OF GUJARAT Vs. RASUBHAI PARTHINGBHAI DANGI

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 27. 1. 2009 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Dahod in Sessions Case No. 161 of 2007 whereby the accused have been acquitted of the charges leveled against them.

(2.) THE brief facts of the prosecution case are as under: 2. 1 The complainant Ramilaben is residing at Therka Rudhi Faliyu, Zalod On 30. 4. 2004, at about 3:00 a. m. the complainant and her husband were sleeping. At that time the respondents- accused came with deadly weapons and assaulted the complainant and inflicted several injuries to them and looted household articles worth Rs. 8,700/ -. Therefore the complaint came to lodged against the accused.

(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.