STATE OF GUJARAT Vs. SHAMJI VIRJI CHHEDA

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 24. 1. 1990 passed by the learned Additional Sessions Judge, Kutch-Bhuj in Sessions Case No. 54 of 1989 whereby the accused has been acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under: on 17. 2. 1988 certain prohibited documents were seized from the possessions of the accused. In pursuance of the same a complaint came to be filed.

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondent was arrested and, ultimately, chargesheet was filed against him.