STATE OF GUJARAT Vs. KHUSALBHAI DALSUKHBHAI

JUDGEMENT

(1.) ON 27. 07. 1988, this Court had granted leave to appeal only qua respondents no. 1 to 3, original accused no. 1 to 3 and appeal qua other respondents was dismissed. Hence, this appeal is heard only qua respondents no. 1 to 3.

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

(3.) IT was contended by learned APP that the judgment and order of the Court below is against the provisions of law; the Court below has not properly considered the evidence led by the prosecution and that looking to the provisions of law itself, it is established that the prosecution has proved the ingredients of the offence against the present respondent. Learned APP has also taken this Court through the oral as well as the documentary evidence available on record.