STATE OF GUJARAT Vs. DINESHBHAI ALIAS KALABHAI SUKHABHAI

JUDGEMENT

(1.) THE present Criminal appeal under section 378 of the Code of the Criminal Procedure, 1973 is at the instance of state against the judgment and order of acquittal dated 15. 4. 1988 passed by the learned Asst. Sessions Judge, Navsari in Sessions Case No. 60 of 1986 whereby the appellant has been acquitted for the charges leveled against him.

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

(3.) THEREFORE a complaint with respect to the aforesaid offence was filed against the respondent. 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.