MAHEFUZALI @ BABA AHMADALI SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellant - original accused against the judgment and order dated 31.3.2014 passed by learned Judge, District Court, Tapi at Vyara in Sessions Case No.32 of 2013.

(2.) The complaint came to be lodged against the accused for the offences under sections 279, 337, 338 of Indian Penal Code and Section 134 read with section 177 of the Motor Vehicles Act.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.