STATE OF GUJARAT Vs. RANJANBA ANOPSINH JETHVA

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 28. 3. 2008 passed by the learned Ld. Addl. Sessions Judge and Special Judge, Jamnagar inspecial (GEB) Case No. 28/2005, whereby the accused has been acquitted from the charges leveled against him.

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

(3.) IT was contended by Mr RC Kodekar learned APP that the judgement and order of the Sessions Court is against the provisions of law; the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this court through the oral as well as the entire documentary evidence.