STATE OF GUJARAT Vs. VIJAYBHAI DAVRAVBHAI VAGHADE

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 15. 10. 2008 passed by the learned Second Additional Sessions Judge, Ahmedabad City, in Sessions Case No. 125 of 2008, whereby the accused has been acquitted of 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 with the Naroda Police Station. Necessary investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, charge sheet was filed against them.