STATE OF GUJARAT Vs. PINJARA REHIMAN JUSEPH

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 25. 03. 1988 passed by the learned Additional Sessions Judge, Surendranagar in Sessions Case No. 9 of 1988 whereby the accused was acquitted of the charges leveled against him.

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

(3.) MRS. Manisha Lavkumar Shah, learned APP submitted 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 respondent. Learned APP has also taken this Court through the oral as well as the entire documentary evidence. Learned APP submitted that there was no reason for the Sessions Judge to disbelieve the prosecution case and to acquit the respondent.