STATE OF GUJARAT Vs. SOD0BHAI VIRABHAI

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 21. 10. 2008 passed by the learned Additional Sessions Judge, Fast Track Court No. 2 ,bhavnagar at Mahuva in Sessions Case No. 54/1998, whereby the accused have 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 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 him before the court of learned JMFC, Savarkundala.