STATE OF GUJARAT Vs. KANAJI DAHYAJI THAKOR

JUDGEMENT

(1.) THE present appeals, under Section 378 of the Code of Criminal Procedure, 1973, are directed against the Judgment and order of acquittal dated 31/3/1998 passed by the learned Additional Sessions Judge, Gandhinagar in Criminal Appeal No. 4 of 1998 and Criminal Appeal No. 6 of 1998 whereby the learned Additional Sessions Judge has quashed and set aside the judgment and order dated 22/1/1998 passed by the learned Judicial Magistrate First Court, Gandhinagar in Criminal Case No. 5682 of 1987 and acquitted the accused of the charges leveled against them.

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

(3.) THOUGH served, the respondents -accused have not remained present.