STATE OF GUJARAT Vs. DANUBHA NAVALSINH JADEJA

JUDGEMENT

(1.) THIS appeal stands abated qua respondent no. 2 vide order dated 15. 07. 1983. Appeal is heard qua respondent nos. 1 and 3.

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

(3.) IT was contended by Ms. Shah, learned APP that the judgement and order of the Sessions Court is against the provisions of law; the Sessions 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. Learned APP has also taken this court through the oral as well as the entire documentary evidence.