STATE OF GUJARAT Vs. DIPSINH JUVANSINH CHAUHAN

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 29. 1. 2009 passed by the learned Special Judge, Modasa in Special Case (ACB) No. 4 of 2005 whereby the accused had 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, respondent was arrested and, ultimately, chargesheet was filed against him.