STATE OF GUJARAT Vs. LAXMANSINHJI DANINHJI GOHIL

JUDGEMENT

(1.) THE State has preferred this appeal under Sec. 378 of Cr. P. C. against the judgment and order of acquittal dated 15-4-1993 passed by the learned Special Judge, Nadiad in Special Case No. 1 of 1990.

(2.) THE complainant Parbatsinh Dipsinh Sodha, a tailor, resident of village baladi, Dist. Kheda, has two brothers, and therefore, it was his wish to stay at his in-law's house. At village Fatiabad, his uncle-in-law's property was there, and therefore, he wanted to purchase it and for that transaction, he paid Rs. 1000/-and entered into banakhat and for the registration of the same, he has visited the office of Sub-Registrar on 3-4-1987.

(3.) THEREAFTER, further investigation was carried out by the officer and sanction of the prosecution was obtained from the competent authority of accused No. 1 and charge-sheet was filed before the learned Special Judge, Nadiad. After verification of the papers of charge-sheet, cognizance was taken by the learned special Judge, and accordingly, charge was framed against both the accused.