STATE OF GUJARAT Vs. RAMBALAK KUMARSHRI DHOBI MAHANTO

JUDGEMENT

(1.) THE State has filed this acquittal appeal against the judgment and order passed by the learned Special Judge, 4th Fast Track Court, Gadhidham - Kachchh in Special Case No. 36/2006 dated 18. 07. 2008.

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

(3.) MR. R. C. Kodekar, learned APP, has contented that the judgment and order of the Court below is not proper and legal in the eyes of law. He has contented that the Court below has not properly considered the oral as well as documentary evidence on record in its true perspective and that from the entire evidence, it is established that the prosecution has proved the ingredients of the offence beyond reasonable doubt.