STATE OF GUJARAT Vs. MUKESH C UPADHYAY

JUDGEMENT

(1.) THE present appeal, under Section 378(1)(3) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 6.6.2002 passed by the learned Chief Judicial Magistrate, Vadodara in Criminal Case No. 150 of 1997, whereby the accused has been acquitted from the charges leveled against him.

(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.