STATE OF GUJARAT Vs. RASIKLAL TARACHAND RUPADA

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 27. 5. 1999 passed by the learned J. M. F. C. Bagasara- Valia in Criminal Appeal No. 71/1996 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 respondents. 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 them.