STATE OF GUJARAT Vs. BABUBHAI CHHOTIYABHAI MAVI

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 20. 2. 2002 passed by the learned Additional Sessions Judge, Panchmahal Camp at Dahod in Special Case No. 145 of 2001 whereby the accused have been acquitted of the charges leveled against them.

(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, respondents were arrested and, ultimately, chargesheet was filed against them.