STATE OF GUJARAT Vs. PATEL SHIVRAM VASTARAM

JUDGEMENT

(1.) WHEN the matter was called on for hearing, the learned counsel for the respondents-accused had placed on record the death certificate of respondent no. 4 -Patel Chunilal Ishwarlal. Therefore, appeal qua respondent no. 4 stands abated.

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

(3.) IT was contended by learned APP that the judgment and order of the Court below is against the provisions of law; the Court below has not properly considered the evidence led by the prosecution and that looking to the provisions of law itself, it is established that the prosecution has proved the ingredients of the offence against the present respondent. Learned APP has also taken this Court through the oral as well as the documentary evidence available on record.