STATE OF GUJARAT Vs. JADEJA JAGDISHSINH VIJAYSINH

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 16. 10. 2008 passed by the learned Additional Sessions Judge, F. T. C. No. 2, Bhavnagar Camp at Mahuva, in Sessions Case No. 172 of 1995, whereby the accused has been acquitted of the charges leveled against them.

(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 Talaja Police Station. 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 before the court of learned JMFC, Taleja.