STATE OF GUJARAT Vs. HIRABHAI ZAVERBHAI PATEL

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 26. 04. 1990 passed by the learned Assistant Sessions Judge, Panchmahal at Godhra in Sessions Case No. 114 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.) MRS. Manisha Lavkumar Shah, learned APP contended that the judgement and order of the Sessions Court is against the provisions of law; the Session Court 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.