STATE OF GUJARAT Vs. RAMJI PUNA PARADHI

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order dated 30. 12. 1997 passed by the learned Judicial Magistrate First Class, Mundra-Kutchch in Criminal Case No. 299 of 1995 whereby the original accused-respondent, herein, have been acquitted of the charges leveled against him.

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

(3.) IT was contended by Mr. Kodekar, learned APP that the judgment and order of the trial Court is against the provisions of law. The trial 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. There are ample direct and indirect evidence connecting the accused in the crime and they are produced in the case.