STATE OF GUJARAT Vs. NARAYAN LAXMAN PATIL

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 11. 9. 2008 passed by the learned Additional Sessions Judge, F. T. C. No. 2, Bhavnagar, Camp at Mahuva in Sessions Case No. 139 of 1993, whereby the accused have been acquitted of the charges leveled against them.

(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 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 before the court of learned JMFC.