STATE OF GUJARAT Vs. SHRAVANBHAI BABABHAI SOLANKI

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 23. 10. 2008 passed by the learned Additional Sessions Judge, Cout No. 21, Ahmedabad in Sessions Case No. 124 of 2008 whereby the accused have been acquitted of the charges leveled against them.

(2.) THE brief facts of the prosecution case are as under: 2. 1 On 16. 5. 2007, complainant's husband and niece came to home after finishing work. He had gone to attending the natural call, at that time, outside the house of Khodabhai Harijan, some quarrel was taken place and accused persons were beating some one. The accused slapped to Sanjay Jagdishbhai Kamat. When husband of the complainant asked why did they beat Sanjay, both the accused got exited and dragged husband of the Complainant into Chowk and gave a fist blows. Upon hearing shout, Sangitaben, Sanjubhai and Sanjay came there and the accused ran away.

(3.) THEREFORE a complaint with respect to the aforesaid offence was filed against the respondents. 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.