STATE OF GUJARAT Vs. SUNILKUMAR KALKAPRASAD JADAV

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 24. 8. 2007 passed by the learned Addl. Sessions Judge, Fast Track Court No. 3, Ahmedabad in Sessions Case No. 296/2005, whereby the accused has been acquitted of the charges under sec. 493 of ICP, leveled against him.

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

(3.) TO prove the case against the present appellant- accused, the prosecution has examined the following witnesses: gumanbhai Somalal Vasava Ex. 5 rameshbhai Purshottambhai Vasava Ex. 7 poonamben Gumansing Rathod Ex. 10 vijaybhai ramanlal Kadia Ex. 11 dr. Bhavnaben C. Patel Ex. 15 manjulaben @ Manju Gumansing Vasava Ex. 18 motibhai Mulabhai Parmar Ex. 21 v. S> Gohel Ex. 27 vishrambhai Dahyabhai Parmar Ex. 34