STATE OF GUJARAT Vs. CHHOTALAL KANJIBHAI

JUDGEMENT

(1.) THOUGH served nobody is appearing on behalf of the respondent.

(2.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 2.6.1995 passed by the learned Special Judge, Bhavnagar, in Special Case No.6 of 1989, whereby the accused has been acquitted from the charges leveled against him.

(3.) AT the end of trial, after recording the statement of the accused under section 313 of Cr.P and hearing arguments on behalf of .C., prosecution and the defence, the learned Special Judge acquitted the respondent of all the charges leveled against him by judgment and order dated 2.6.1995.