LAWS(GJH)-2009-6-9

STATE OF GUJARAT Vs. KANJI PREMJI

Decided On June 18, 2009
STATE OF GUJARAT Appellant
V/S
KANJI PREMJI Respondents

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 30/5/1992 passed by the learned Assistant Sessions Judge, Rajkot in Sessions Case No. 80 of 1990 whereby the accused was acquitted of the charges leveled against him.

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

(3.) THOUGH served, the respondent-accused has not remained present.