STATE OF GUJARAT Vs. NARAN PRAGJI PATEL

JUDGEMENT

(1.) THE respondent no. 3 has expired and therefore the appeal was dismissed by this court vide order dated 09. 08. 1990. This appeal is heard qua respondent nos. 1 and 2.

(2.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 08. 02. 1990 passed by the Additional Sessions Judge, Surendranagar in Sessions Case No. 41 of 1988, whereby the present respondents - accused have been acquitted of the charges leveled against them.

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