STATE OF GUJARAT Vs. THAKARDA KUNVAJI @ BHOPAJI PRATAPJI

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of acquittal dated 6.3.1999 passed by the learned JMFC, Mehsana in Criminal Case No. 1063 of 1992.

(2.) Following facts emerge from the record of the appeal:-

(3.) Heard Mr. Hardik Soni, learned Additional Public Prosecutor for the appellant-State and Mr. H.R. Prajpati, learned Advocate for the respondents.