STATE OF GUJARAT Vs. VITHALBHAI LALLUBHAI PATEL

JUDGEMENT

(1.) THE above appeal No. 108 of 1996, at the instance of State, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 21. 10. 1995 passed by the learned Senior Devision Judge, Bharuch in Special Case No. 2 of 1991 whereby the accused has 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. The trial was initiated against the respondent.