STATE OF GUJARAT Vs. HABIBBHAI MAHAMADBHAI PUJANA

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 30.9.1994 passed by the learned Chief Judicial Magistrate, Kheda at Nadiad in Criminal Case No.1736 of 1992, whereby the accused have been acquitted from the charges leveled against them.

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

(3.) THUS, in case the appellate court agrees with the reasons and the opinion given by the lower court, then the discussion of evidence is not necessary.