STATE OF GUJARAT Vs. RAMANBHAI JERAMBHAI MACHHI

JUDGEMENT

(1.) THOUGH served none appears on behalf of the respondent, original accused. At the request of the Court, Mr. Sanjeev Kumar, learned Advocate, appeared and assisted the Court for the disposal of this appeal on merits. The captioned appeal and revision application have been preferred challenging the judgment and order dated 20. 06. 2000 passed by the learned Addl. Sessions Judge, Bharuch in Sessions Case No. 202/1998 and 27/1999, whereby, the respondents, original accused, have been acquitted from 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.