STATE OF GUJARAT Vs. SOLANKI RAMAJI SHIVAJI

JUDGEMENT

(1.) THE present Criminal appeal, under section 374 of the Code of the Criminal Procedure, 1973 is at the instance of State directed against the judgment and order of acquitted dated 16. 1. 2009 passed by the learned Special Judge, in Special (Atrocity) Case No. 60 of 2008 whereby the accused have been acquitted from the offences leveled against him.

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

(3.) IT was contended by learned APP that the judgment and order of the Sessions Court is against the provisions of law, the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this court through the oral as well as the entire documentary evidence. He submitted that there are ample evidence on record to show that the accused is guilty of the offences with which he is charged.