STATE OF GUJARAT Vs. ABHU RAVA

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 04. 05. 1988 passed the learned Additional Sessions Judge, Kutchch-Bhuj in Sessions Case No. 74 of 1988 whereby the respondents-accused were acquitted of the charges leveled against them.

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

(3.) MR. RC Kodekar, learned APP submitted that the judgement and order of the Sessions Court is against the provisions of law; the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondents. Learned APP has also taken this Court through the oral as well as the entire documentary evidence.