STATE OF GUJARAT Vs. LADJI HALAJI

JUDGEMENT

(1.) THE present Criminal appeal, under section 378 of the Code of the Criminal Procedure, 1973 is at the instance of State directed against the judgment and order of acquittal dated 16. 12. 1987 passed by the learned Sessions Judge, Banaskantha, at Palanpur, in Sessions Case No. 100 of 1986 whereby the accused have been acquitted of the offences leveled against them.

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

(3.) NECESSARY investigation was carried out and the statements of several witnesses were recorded. During the course of investigation, respondents were arrested and ultimately, chargesheet was filed against them.