STATE OF GUJARAT Vs. MANUJI SOBAJI

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 22. 6. 1988 passed by the learned Addl. Sessions Judge, Mehsana in Sessions Case No. 89 of 1986 whereby the accused have 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.