SUBHADRABEN SANABHAI PRAJAPATI Vs. JAYANTIBHAI BHAILALBHAI THAKORE

JUDGEMENT

(1.) THE petitioner is the complainant. He has challenged judgement of acquittal dated 30.9.2009 rendered by learned Additional District and Sessions Judge, Anand in Sessions Case No.30/2009. Respondents No. 1 to 6 are the original accused.

(2.) CASE of the prosecution was that aged mother of the complainant residing alone, was found dead in mysterious circumstances in the house. Accused who had previously quarreled with the family of the complainant were therefore, prime suspects. Investigation was carried out and charge-sheet was filed against them. On the allegation that they had committed murder of the mother of the complainant, the Sessions case proceeded. After recording evidence, learned Additional Sessions Judge by impugned judgement acquitted all the accused finding no evidence of having committed the offences.

(3.) PROSECUTION examined the complainant as PW-1, her brother i.e son of deceased as PW-2, Investigating officer as PW-3 to drive home the charges. In addition to said witnesses and formal witnesses, prosecution also examined Dr. Sanjay Gupta PW-5 to prove the postmortem report and bring on record the opinion of the doctor regarding cause of death.