BHUPENDRABHAI PUNJABHAI PATEL 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 21.4.2009 passed by the learned 8th Additional Senior Civil Judge and Judicial Magistrate First Class, Nadiad, in Criminal Case No. 1786 of 2007, whereby the accused has been acquitted from the charges leveled against him.

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

(3.) LEARNED APP Mr. Jani submitted that in this matter, the State is a formal party and he has only assisted the Court.