STATE OF GUJARAT Vs. HALIMABAI

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 19. 3. 2009 passed by the Learned Special judge (Electricity), Fast Track Court, Jamnagar in Special (G. E. B.) Case No. 72 of 2006 whereby the accused has been acquitted of the charges leveled against him.

(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 GEB Police Station,rajkot which was registered as C. R. II. No. 863 of 2004. Necessary investigation was carried out and statements of several witnesses were recorded. After investigation, chargesheet was filed against him before the court of learned JMFC, Jamnagar.