State Of Gujarat vs Prahladbhai Mafabhai Thakor
2022 Latest Caselaw 8968 Guj

     R/CR.A/1876/2008                             JUDGMENT DATED: 11/10/2022




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CRIMINAL APPEAL NO. 1876 of 2008

FOR APPROVAL AND SIGNATURE:
HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
======================================================

       Whether Reporters of Local Papers may be allowed to see
 1                                                                       NO
       the judgment ?
 2 To be referred to the Reporter or not ?                              YES

       Whether their Lordships wish to see the fair copy of the
 3                                                                       NO
       judgment ?
   Whether this case involves a substantial question of law as
 4 to the interpretation of the Constitution of India or any             NO
   order made thereunder ?

======================================================
                      STATE OF GUJARAT
                             Versus
         PRAHLADBHAI MAFABHAI THAKOR & 3 other(s)
======================================================
Appearance:
MR LB DABHI, APP for the Appellant(s) No. 1
RULE SERVED for the Opponent(s)/Respondent(s) No. 1,2,3,4
======================================================

 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                              Date : 11/10/2022

                            ORAL JUDGMENT

1. Though served, nobody appears for the respondents. The matter is of

2008 and accordingly, the Court proceeded with the same.

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2. This appeal is filed by the appellant - State under Section 378(1)(3)

of the Code of Criminal Procedure, 1973 challenging the judgment and

order dated 15.04.2008, passed in Special Case No. 15 of 2007 by the

learned Additional Sessions Judge and Special Judge, Dhrangadhra,

recording the acquittal.

3. Facts in nutshell are that on 24.08.2007 at about 15:00 hours, when

the complainant had gone to visit a fair at Chhatrod village and was

standing, the respondent No. 4 - original accused No. 4 allegedly molested

her and on hearing her shouts, her husband rushed there and scuffled took

place between them. The respondents - accused allegedly beat up the

husband of the complainant giving filthy abuses to the complainant and her

husband and also insulted them of their caste in public and thus, the accused

committed the offence punishable under Sections 354, 323, 504, 506(2) and

114 of the Indian Penal Code, 1860 (IPC) and Section 3(i)(x) of the

Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989

(Atrocity Act) for which, FIR came to be registered against them.

3.1 Upon FIR being filed, investigation started and the Investigating

Officer recorded statements of several witnesses and produced certain

documentary evidence and after completion of the investigation, Charge-

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sheet was filed against the accused for the offence in question. The case

was committed to the Sessions Court and the learned trial Judge framed the

Charge. Since the accused did not plead guilty, trial was proceeded against

the accused. Vide impugned judgment and order, the learned trial Judge

acquitted the accused. Being aggrieved by the same, the State has preferred

the present appeal.

4. Heard, learned Additional Public Prosecutor Mr. L. B. Dabhi for the

appellant - State.

4.1 The learned Additional Public Prosecutor has mainly contended that

the learned trial Judge has erred in holding that the prosecution has failed to

prove its case beyond reasonable doubt. It is submitted that the impugned

judgment of the trial Court is based on presumptions and inferences and

thereby, it is against the facts and the evidence on record. The learned

Additional Public Prosecutor further submitted that the learned trial Judge

has failed to appreciate the evidence on record in its true and proper

perspective and thereby, has erred in recording the acquittal of the

respondents - accused.

4.2      The learned Additional Public Prosecutor further contended that the






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learned trial Judge has erred in holding that the prosecution has failed to

prove the case beyond reasonable doubt inasmuch as prosecution witnesses

have clearly supported the case of the prosecution and narrated the whole

case verbatim. The learned Additional Public Prosecutor submitted that the

learned trial Judge ought to have considered the depositions of prosecution

witnesses, however, the learned trial Judge did not believe the case of the

prosecution and thereby, has committed a grave error.

4.3 The learned Additional Public Prosecutor for the appellant - State

submitted that despite sufficient material was there on record in support of

the case of the prosecution and though the prosecution successfully proved

its case beyond reasonable doubt, the learned trial Judge has committed

error in discarding the evidence on record and not believing the same.

4.4 It is submitted that the learned trial Judge has ignored the settled legal

position and thereby, has erred in coming to such a conclusion.

4.5 The learned Additional Public Prosecutor, taking this Court through

the oral as well as the documentary evidence on record, submitted that

though the prosecution has proved the case against the accused beyond

reasonable doubt, the learned trial Judge has not properly appreciated the

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evidence on record and thereby, has committed an error in recording

acquittal. It is submitted that though all the ingredients of the offence

alleged had been proved beyond reasonable doubt, the learned trial Judge

did not believe the same and therefore, the impugned judgment and order

suffers from material illegality, perversity and contrary to the facts and

evidence on record.

4.6 Thus, the learned Additional Public Prosecutor has submitted

although cogent and material evidence had been produced by the

prosecution and the case was proved beyond reasonable doubt, the trial

Court has committed a grave error in acquitting the accused and

accordingly, it is urged that present appeal may be allowed by quashing and

setting aside the impugned judgment and order of acquittal.

5. Heard the learned advocates for the respective parties and gone

through the impugned judgment and order of the trial Court as well as the

material on record.

5.1 Before adverting to the facts of the case, it would be worthwhile to

refer to the scope in acquittal appeals. It is well settled by catena of

decisions that an appellate Court has full power to review, re-appreciate and

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consider the evidence upon which the order of acquittal is founded.

However, the Appellate Court must bear in mind that in case of acquittal,

there is prejudice in favour of the accused, firstly, the presumption of

innocence is available to him under the fundamental principle of criminal

jurisprudence that every person shall be presumed to be innocent unless he

is proved guilty by a competent court of law. Secondly, the accused having

secured his acquittal, the presumption of his innocence is further reaffirmed

and strengthened by the trial Court.

5.2 Further, if two reasonable conclusions are possible on the basis of the

evidence on record, the appellate Court should not disturb the finding of

acquittal recorded by the trial Court. Further, while exercising the powers in

appeal against the order of acquittal, the Court of appeal would not

ordinarily interfere with the order of acquittal unless the approach of the

lower Court is vitiated by some manifest illegality and the conclusion arrive

at would not be arrived at by any reasonable person, and therefore, the

decision is to be characterized as perverse.

5.3 Merely because two views are possible, the Court of appeal would

not take the view which would upset the judgment delivered by the Court

below. However, the appellate Court has a power to review the evidence if

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it is of the view that the conclusion arrived at by the Court below is perverse

and the court has committed a manifest error of law and ignored the material

evidence on record. That the duty is cast upon the the appellate Court, in

such circumstances, re-appreciate the evidence to arrive to just decision on

the basis of material placed on record to find out whether the accused is

connected with the commission of the crime with which he is charged.

5.4 In Mallikarjun Kodagali (Dead) represented through Legal

Representatives v. State of Karnataka and Others, (2019) 2 SCC 752, the

Apex Court has observed that, "The presumption of innocence which is

attached to every accused gets fortified and strengthened when the said

accused is acquitted by the trial Court. Probably, for this reason, the law

makers felt that when the appeal is to be filed in the High Court it should

not be filed as a matter of course or as matter of right but leave of the High

Court must be obtained before the appeal is entertained. This would not

only prevent the High Court from being flooded with appeals but more

importantly would ensure that innocent persons who have already faced the

tribulation of a long drawn out criminal trial are not again unnecessarily

dragged to the High Court".

5.5      Yet in another decision in Chaman Lal v. The State of Himachal






    R/CR.A/1876/2008                                   JUDGMENT DATED: 11/10/2022

Pradesh, rendered in Criminal Appeal No. 1229 of 2017 on 03.12.2020,

2020 SCC OnLine SC 988 the Apex Court has observed as under:

"9.1 In the case of Babu v. State of Kerala, (2010) 9 SCC 189), this Court had reiterated the principles to be followed in an appeal against acquittal under Section 378 Cr.P.C. In paragraphs 12 to 19, it is observed and held as under:

12. This Court time and again has laid down the guidelines for the High Court to interfere with the judgment and order of acquittal passed by the trial court. The appellate court should not ordinarily set aside a judgment of acquittal in a case where two views are possible, though the view of the appellate court may be the more probable one. While dealing with a judgment of acquittal, the appellate court has to consider the entire evidence on record, so as to arrive at a finding as to whether the views of the trial court were perverse or otherwise unsustainable. The appellate court is entitled to consider whether in arriving at a finding of fact, the trial court had failed to take into consideration admissible evidence and/or had taken into consideration the evidence brought on record contrary to law. Similarly, wrong placing of burden of proof may also be a subject-matter of scrutiny by the appellate court. (Vide Balak Ram v. State of U.P (1975) 3 SCC 219, Shambhoo Missir v.

State of Bihar (1990) 4 SCC 17, Shailendra Pratap v. State of U.P (2003) 1 SCC 761, Narendra Singh v. State of M.P (2004) 10 SCC 699, Budh Singh v. State of U.P (2006) 9 SCC 731, State of U.P. v. Ram Veer Singh (2007) 13 SCC 102, S. Rama Krishna v. S. Rami Reddy (2008) 5 SCC 535, Arulvelu v. State (2009) 10 SCC 206, Perla Somasekhara Reddy v. State of A.P (2009) 16 SCC 98 and Ram Singh v. State of H.P (2010) 2 SCC

445)

13. In Sheo Swarup v. King Emperor AIR 1934 PC 227, the Privy Council observed as under: (IA p. 404) "... the High Court should and will always give proper weight and consideration to such matters as (1) the views of the trial Judge as to the credibility of the witnesses; (2) the presumption of innocence in favour of the accused, a presumption certainly not weakened by the fact that he has been acquitted at his trial; (3)

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the right of the accused to the benefit of any doubt; and (4) the slowness of an appellate court in disturbing a finding of fact arrived at by a Judge who had the advantage of seeing the witnesses."

14. The aforesaid principle of law has consistently been followed by this Court. (See Tulsiram Kanu v. State AIR 1954 SC 1, Balbir Singh v. State of Punjab AIR 1957 SC 216, M.G. Agarwal v. State of Maharashtra AIR 1963 SC 200, Khedu Mohton v. State of Bihar (1970) 2 SCC 450, Sambasivan v. State of Kerala (1998) 5 SCC 412, Bhagwan Singh v. State of M.P(2002) 4 SCC 85 and State of Goa v. Sanjay Thakran (2007) 3 SCC 755)

15. In Chandrappa v. State of Karnataka (2007) 4 SCC 415, this Court reiterated the legal position as under: (SCC p. 432, para 42)

"(1) An appellate court has full power to review, reappreciate and reconsider the evidence upon which the order of acquittal is founded.

(2) The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law.

(3) Various expressions, such as, 'substantial and compelling reasons', 'good and sufficient grounds', 'very strong circumstances', 'distorted conclusions', 'glaring mistakes', etc. are not intended to curtail extensive powers of an appellate court in an appeal against acquittal. Such phraseologies are more in the nature of 'flourishes of language' to emphasise the reluctance of an appellate court to interfere with acquittal than to curtail the power of the court to review the evidence and to come to its own conclusion.

(4) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly, the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is

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proved guilty by a competent court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court.

(5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court."

16. In Ghurey Lal v. State of U.P (2008) 10 SCC 450, this Court reiterated the said view, observing that the appellate court in dealing with the cases in which the trial courts have acquitted the accused, should bear in mind that the trial court's acquittal bolsters the presumption that he is innocent. The appellate court must give due weight and consideration to the decision of the trial court as the trial court had the distinct advantage of watching the demeanour of the witnesses, and was in a better position to evaluate the credibility of the witnesses.

17. In State of Rajasthan v. Naresh (2009) 9 SCC 368, the Court again examined the earlier judgments of this Court and laid down that: (SCC p. 374, para 20) "20. ... an order of acquittal should not be lightly interfered with even if the court believes that there is some evidence pointing out the finger towards the accused."

18. In State of U.P. v. Banne (2009) 4 SCC 271, this Court gave certain illustrative circumstances in which the Court would be justified in interfering with a judgment of acquittal by the High Court. The circumstances include: (SCC p. 286, para

28) "(i) The High Court's decision is based on totally erroneous view of law by ignoring the settled legal position;

(ii) The High Court's conclusions are contrary to evidence and documents on record;

(iii) The entire approach of the High Court in dealing with the evidence was patently illegal leading to grave miscarriage of justice;

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          (iv)    The High Court's judgment is manifestly unjust and

unreasonable based on erroneous law and facts on the record of the case;

(v) This Court must always give proper weight and consideration to the findings of the High Court;

(vi) This Court would be extremely reluctant in interfering with a case when both the Sessions Court and the High Court have recorded an order of acquittal." A similar view has been reiterated by this Court in Dhanapal v. State (2009) 10 SCC

401.

19. Thus, the law on the issue can be summarised to the effect that in exceptional cases where there are compelling circumstances, and the judgment under appeal is found to be perverse, the appellate court can interfere with the order of acquittal. The appellate court should bear in mind the presumption of innocence of the accused and further that the trial court's acquittal bolsters the presumption of his innocence. Interference in a routine manner where the other view is possible should be avoided, unless there are good reasons for interference."

9.2 When the findings of fact recorded by a court can be held to be perverse has been dealt with and considered in paragraph 20 of the aforesaid decision, which reads as under:

"20. The findings of fact recorded by a court can be held to be perverse if the findings have been arrived at by ignoring or excluding relevant material or by taking into consideration irrelevant/inadmissible material. The finding may also be said to be perverse if it is "against the weight of evidence", or if the finding so outrageously defies logic as to suffer from the vice of irrationality. (Vide Rajinder Kumar Kindra v. Delhi Admn (1984) 4 SCC 635, Excise and Taxation Officer-cum-Assessing Authority v. Gopi Nath & Sons 1992 Supp (2) SCC 312, Triveni Rubber & Plastics v. CCE 1994 Supp. (3) SCC 665, Gaya Din v. Hanuman Prasad (2001) 1 SCC 501, Aruvelu v. State (2009) 10 SCC 206 and Gamini Bala Koteswara Rao v. State of A.P (2009) 10 SCC 636)." (emphasis supplied)

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9.3 It is further observed, after following the decision of this Court in the case of Kuldeep Singh v. Commissioner of Police (1999) 2 SCC 10, that if a decision is arrived at on the basis of no evidence or thoroughly unreliable evidence and no reasonable person would act upon it, the order would be perverse. But if there is some evidence on record which is acceptable and which could be relied upon, the conclusions would not be treated as perverse and the findings would not be interfered with.

9.4 In the recent decision of Vijay Mohan Singh v. State of Karnataka, (2019) 5 SCC 436, this Court again had an occasion to consider the scope of Section 378 Cr.P.C. and the interference by the High Court in an appeal against acquittal. This Court considered catena of decisions of this Court right from 1952 onwards. In paragraph 31, it is observed and held as under:

"31. An identical question came to be considered before this Court in Umedbhai Jadavbhai (1978) 1 SCC 228. In the case before this Court, the High Court interfered with the order of acquittal passed by the learned trial court on reappreciation of the entire evidence on record. However, the High Court, while reversing the acquittal, did not consider the reasons given by the learned trial court while acquitting the accused. Confirming the judgment of the High Court, this Court observed and held in para 10 as under: (SCC p. 233)

"10. Once the appeal was rightly entertained against the order of acquittal, the High Court was entitled to reappreciate the entire evidence independently and come to its own conclusion. Ordinarily, the High Court would give due importance to the opinion of the Sessions Judge if the same were arrived at after proper appreciation of the evidence. This rule will not be applicable in the present case where the Sessions Judge has made an absolutely wrong assumption of a very material and clinching aspect in the peculiar circumstances of the case."

31.1. In Sambasivan v. State of Kerala (1998) 5 SCC 412, the High Court reversed the order of acquittal passed by the learned trial court and held the accused guilty on re-

appreciation of the entire evidence on record, however, the High Court did not record its conclusion on the question

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whether the approach of the trial court in dealing with the evidence was patently illegal or the conclusions arrived at by it were wholly untenable. Confirming the order passed by the High Court convicting the accused on reversal of the acquittal passed by the learned trial court, after being satisfied that the order of acquittal passed by the learned trial court was perverse and suffered from infirmities, this Court declined to interfere with the order of conviction passed by the High Court.

While confirming the order of conviction passed by the High Court, this Court observed in para 8 as under: (SCC p. 416)

"8. We have perused the judgment under appeal to ascertain whether the High Court has conformed to the aforementioned principles. We find that the High Court has not strictly proceeded in the manner laid down by this Court in Ramesh Babulal Doshi v. State of Gujarat (1996) 9 SCC 225 viz. first recording its conclusion on the question whether the approach of the trial court in dealing with the evidence was patently illegal or the conclusions arrived at by it were wholly untenable, which alone will justify interference in an order of acquittal though the High Court has rendered a well-considered judgment duly meeting all the contentions raised before it. But then will this non-compliance per se justify setting aside the judgment under appeal? We think, not. In our view, in such a case, the approach of the court which is considering the validity of the judgment of an appellate court which has reversed the order of acquittal passed by the trial court, should be to satisfy itself if the approach of the trial court in dealing with the evidence was patently illegal or conclusions arrived at by it are demonstrably unsustainable and whether the judgment of the appellate court is free from those infirmities; if so to hold that the trial court judgment warranted interference. In such a case, there is obviously no reason why the appellate court's judgment should be disturbed. But if on the other hand the court comes to the conclusion that the judgment of the trial court does not suffer from any infirmity, it cannot but be held that the interference by the appellate court in the order of acquittal was not justified; then in such a case the judgment of the appellate court has to be set aside as of the two reasonable views, the one in support of the acquittal alone has to stand. Having regard to

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the above discussion, we shall proceed to examine the judgment of the trial court in this case."

31.2. In K. Ramakrishnan Unnithan v. State of Kerala (1999) 3 SCC 309, after observing that though there is some substance in the grievance of the learned counsel appearing on behalf of the accused that the High Court has not adverted to all the reasons given by the trial Judge for according an order of acquittal, this Court refused to set aside the order of conviction passed by the High Court after having found that the approach of the Sessions Judge in recording the order of acquittal was not proper and the conclusion arrived at by the learned Sessions Judge on several aspects was unsustainable. This Court further observed that as the Sessions Judge was not justified in discarding the relevant/material evidence while acquitting the accused, the High Court, therefore, was fully entitled to reappreciate the evidence and record its own conclusion. This Court scrutinised the evidence of the eyewitnesses and opined that reasons adduced by the trial court for discarding the testimony of the eyewitnesses were not at all sound. This Court also observed that as the evaluation of the evidence made by the trial court was manifestly erroneous and therefore it was the duty of the High Court to interfere with an order of acquittal passed by the learned Sessions Judge.

31.3. In Atley v. State of U.P. AIR 1955 SC 807, in para 5, this Court observed and held as under: (AIR pp. 80910) "5. It has been argued by the learned counsel for the appellant that the judgment of the trial court being one of acquittal, the High Court should not have set it aside on mere appreciation of the evidence led on behalf of the prosecution unless it came to the conclusion that the judgment of the trial Judge was perverse. In our opinion, it is not correct to say that unless the appellate court in an appeal under Section 417 Cr.P.C came to the conclusion that the judgment of acquittal under appeal was perverse it could not set aside that order.

It has been laid down by this Court that it is open to the High Court on an appeal against an order of acquittal to review the entire evidence and to come to its own conclusion, of course, keeping in view the well-established rule that the presumption of innocence of the accused is not weakened but strengthened by

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the judgment of acquittal passed by the trial court which had the advantage of observing the demeanour of witnesses whose evidence have been recorded in its presence.

It is also well settled that the court of appeal has as wide powers of appreciation of evidence in an appeal against an order of acquittal as in the case of an appeal against an order of conviction, subject to the riders that the presumption of innocence with which the accused person starts in the trial court continues even up to the appellate stage and that the appellate court should attach due weight to the opinion of the trial court which recorded the order of acquittal.

If the appellate court reviews the evidence, keeping those principles in mind, and comes to a contrary conclusion, the judgment cannot be said to have been vitiated. (See in this connection the very cases cited at the Bar, namely, Surajpal Singh v. State AIR 1952 SC 52; Wilayat Khan v. State of U.P AIR 1953 SC 122) In our opinion, there is no substance in the contention raised on behalf of the appellant that the High Court was not justified in reviewing the entire evidence and coming to its own conclusions.

31.4. In K. Gopal Reddy v. State of A.P. (1979) 1 SCC 355, this Court has observed that where the trial court allows itself to be beset with fanciful doubts, rejects creditworthy evidence for slender reasons and takes a view of the evidence which is but barely possible, it is the obvious duty of the High Court to interfere in the interest of justice, lest the administration of justice be brought to ridicule."

(emphasis supplied)."

6. In the aforesaid backdrop, the Court extensively gone through the depositions of the prosecution witnesses and the other documentary evidence and found as under:

i) PW-1 Tulsibhai Panchabhai Thakore, Exh. 9 and PW-2

Harjibhai Govabhai, Exh. 11 have been declared hostile and thus,

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not supported the case of the prosecution;

ii) PW-3 Daudbhai Kalubhai, Exh. 12 is the panch witness of

panchnama of arrest, Exh. 13;

iii) PW-4 Rekhaben Ramabhai, Exh. 14, the complainant, has

admitted in her cross-examination that the accused persons were not

knowing about her caste at the time of the incident in question. The

complainant has stated in her deposition that the accused persons

had looted her earrings as well as the Mangalsutra, however, the

records reveal that neither the investigating agency has added such

offence nor has recovered any such muddamal from the accused.

Further, as per the complainant, at the time of incident, 50-100

persons had gathered, however, surprisingly, none is stated to have

intervened, save and except two persons, as disclosed by the

complainant. Further, admittedly, police was also deployed there, as

per the evidence of the complainant herself. The complainant has

also admitted in her cross-examination that she had not narrated the

story of loot in her complaint;

    iv)     PW-5 Ramabhai Khodabhai Rathod, Exh. 17, who is the






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husband of the complainant, has also admitted in his cross-

examination that neither they themselves and nor the accused

persons were known to each other and that, they did not know about

the caste of each other. He has also admitted that he had seen the

accused persons for the first time during the incident in question and

had never met before. He has also admitted that the police had

neither called him nor his wife for the test identification of the

accused at the Mamlatdar office or at the police station;

v) PW-6 Babubhai Khetabhai, Exh. 18 has been declared hostile

and thus, not supported the case of the prosecution;

vi) PW-7 Kanubhai Talshibhai, Exh. 19 is the brother of the

complainant. He has stated in his examination-in-chief that at the

time of incident in question, he was at his home and one Babubhai

Khetabhai had informed him about the incident. Thus, this witness is

a hearsay witness;

vii) PW-8 Bharatkumar Maganlal Parmar, Exh. 20 was the PSI at

Dasada Police Station at the relevant time, who had registered the

complaint, Exh. 21 and noted the same in the Station Diary, Exh. 22;

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viii) PW-9 Ramjibhai Jagjibhai Pargi, Exh. 24 was the Dy.S.P.

(SC/ST Cell), Surendranagar, who had investigated the offence and

submitted the charge sheet. He has admitted in his cross-

examination that he had not seized any muddamal. He has also

admitted that there was no evidence suggestive of there being any

loot of ornaments belonging to the complainant. Further, he has also

admitted that when the offence was registered, either side was not

knowing about the caste and name of each other.

6.1 Thus, on re-appreciation and reevaluation of the oral and the

documentary evidence on record, as well as considering the settled legal

position, it transpires that the prosecution has failed to prove the case against

the accused beyond reasonable doubt inasmuch as the ingredients of the

offence alleged are not fulfilled. The Court has gone through in detail the

impugned judgment and order and found that the learned trial Judge has

meticulously considered the depositions of all the witnesses and came to the

conclusion that the prosecution has failed to prove the case against the

accused beyond reasonable doubt.

7. In view of the aforesaid discussion and observations, in the

considered opinion of this Court, the prosecution has failed to bring home

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the charge against accused for want of sufficient material. The findings

recorded by the learned trial Judge do not call for any interference.

Resultantly, in fleri, the appeal fails and is dismissed accordingly.

Impugned judgment and order dated 15.04.2008, passed in Special Case No.

15 of 2007 by the learned Additional Sessions Judge and Special Judge,

Dhrangadhra, recording the acquittal is confirmed. Bail bond, if any, shall

stand cancelled. R&P, if received, be transmitted back forthwith.

[ A. C. Joshi, J. ] hiren /59