STATE OF GUJARAT Vs. MONABEN NAVNITLAL THAKKAR

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 27.3.1996 passed by the learned Chief Judicial Magistrate, Ahmedabad (Rural), at Ahmedabad in Criminal Case No. 1074 of 1995, whereby the accused have been acquitted from the charges leveled against them.

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

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgment and order passed by the learned trial Court the appellant has preferred the present appeal.