NILESHBHAI CHAMANBHAI MOLIYA Vs. STATE OF GUJARAT

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 24.4.2009 passed by the learned 5th Senior Civil Judge and JMFC, Rajkot in Criminal Case No. 8764 of 2001, whereby the accused has been acquitted from the charges leveled against him.

(2.) 0 The brief facts of the prosecution case are as under:

(3.) Heard the learned advocates for the parties.