STATE OF GUJARAT Vs. MEGHRAJ HARUMAL PRITVANI

JUDGEMENT

(1.) The present appeal, under section 378(4) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 13.1.2009 passed by the learned Chief Judicial Magistrate, Dahod, in Criminal Case No.383 of 2005, 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.