LAWS(GJH)-2009-11-271

STATE OF GUJARAT Vs. GHANSHYAMBHAI AMBALAL PATEL

Decided On November 04, 2009
STATE OF GUJARAT Appellant
V/S
Ghanshyambhai Ambalal Patel Respondents

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 19.8.1998 passed by the learned Joint Civil Judge (J.D.), Nadiad in Criminal Case No. 2551 of 1997, whereby the accused have been acquitted from the charges leveled against him.

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

(3.) IT was contended by learned APP that the judgment and order of the trial Court is against the provisions of law; the trial 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.