STATE OF GUJARAT Vs. DHIREN MORARBHAI GHEEWALA

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 05. 11. 1998 passed by the learned Special Judge, Ahmedabad (Rural) in Special Case No. 10 of 1994 whereby the accused has been acquitted of the charges leveled against him.

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

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondent was arrested and, ultimately, chargesheet was filed against him.