STATE OF GUJARAT Vs. KIRITBHAI PARSHOTTHAMBHAI DABHI

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 passed by the learned 5th Joint Civil Judge (J.D.) and Judicial Magistrate First Class, Nadiad in Criminal Case No.186 of 1990, whereby the accused have been acquitted from the charges leveled against them.

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

(3.) IN the above view of the matter, I am of the considered opinion that the trial court was completely justified in acquitting the respondent of the charges leveled against him.