STATE OF GUJARAT Vs. RAJESHKUMAR VISHANDAS PRITMANIVENDOR

JUDGEMENT

(1.) THIS appeal, under Section 378 of the Code of Criminal Procedure, 1973 is directed against the judgment and order dated 10. 06. 1999 passed by the learned J. M. F. C. , Dakor at Thasra in Criminal Case No. 03 of 1996, whereby, the respondents have been acquitted of all the charges leveled against them.

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

(3.) IT was contended by learned APP that the judgment and order of the Court below is against the provisions of law; the Court below has not properly considered the evidence led by the prosecution and that looking to the provisions of law, it is established that the prosecution has proved the ingredients of the offence against the respondents beyond doubt. Learned APP has taken us through the oral as well as the documentary evidence available on record.