STATE OF GUJARAT Vs. KOLI CHHANABHAI GANDABHAI

JUDGEMENT

(1.) THIS appeal, under Section 378 of the Code of Criminal Procedure Code, is directed against the judgment and order dated 12th May, 1987 passed by the learned Sessions Judge, Surendranagar in Sessions Case No. 65 of 1986, whereby, the respondent, accused person, has been acquitted from the offences punishable u/s. 302 of the Indian Penal Code and Section 135 of the Bombay Police Act.

(2.) THE facts in brief, as emerging from the record, are as under :-

(3.) THE prosecution has examined in all twenty-one witnesses in order to prove the guilt of the respondent-accused. PW-1 Dr. Anjanaben Shah at Exhibit-5, PW-2 Karsan Virji at Exhibit-9, PW-3 Dilipkumar Ratilal at Exhibit-11, PW-4 Salimbhai Harunbhai at Exhibit-12, PW-5 Gopalbhai Popatbhai at Exhibit-13, PW-6 Raisingh Amarsingh at Exhibit-14, PW-7 Chandrakant Tribhovandas at Exhibit-15, PW-8 Mangalsinh Bhojubhani at Exhibit-16, PW-9 Dr. Devjibhai Khimjibhai Vadher at Exhibit-21, PW-10 Vagjibhai Dhamjibhai at Exhibit-24, PW-11 Paresh Labhshankar at Exhibit-25, PW-12 Govindhbhai Jethabhai at Exhibit-27, PW-13 Mahipatsinh Chandubha at Exhibit-28, PW-14 Arvind Vrajlal at Exhibit-30, PW-15 Amrubhai Kathadbhai at Exhibit-32, PW-16 Manubhai Lalubha at Exhibit-33, PW-17 Kheruben Mohmmadbhai at Exhibit-35, PW-18 Bhikubha Thakubha at Exhibit-41, PW-19 Virji Mohan at Exhibit-46, PW-20 Vinodkumar Manjibhai at Exhibit-47, PW-21 P. I. Jethalal Kachrabhai at Exhibi-48.