STATE OF GUJARAT Vs. NANJIBHAI DEVCHANDBHAI BHANUSHALI

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 29.11.2003 passed by the learned Chief Judicial Magistrate, Valsad in Criminal Case No. 4306 of 1985, 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.