STATE OF GUJARAT Vs. PATEL RAMESH MOHAN

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 20. 11. 1990 passed by the learned Sessions Judge, Amreli in Sessions Case No. 17 of 1989 whereby the accused were acquitted of the charges leveled against them.

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

(3.) MR. RC Kodekar, learned APP contended that the judgement and order of the learned Sessions Judge is against the provisions of law; the learned Sessions Judge 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.