STATE OF GUJARAT Vs. LODHIRAM SHRI JAYRAM MINA

JUDGEMENT

(1.) Heard Mr. Hardik Mehta, learned Additional Public Prosecutor for the appellant-State.

(2.) This appeal is filed under Sec. 378 (1) (3) of Cr.P.C at the instance of the State, seeking leave to challenge judgment and order dtd. 8/7/2022 passed by the Court of learned Additional Sessions Judge, Bharuch at Ankelshwar in Criminal Appeal No. 36 of 2019.

(3.) By the said judgment and order, the learned Sessions Judge has quashed and set aside the judgment and order of conviction dtd. 22/10/2019 passed by the learned Judicial Magistrate First Class (Railway), at Surat in Criminal Case No. 2336 of 2012 and has recorded acquittal of respondent original accused for the offence punishable under Ss. 66(1)(B) and 85(1) (3) of the Gujarat Prohibition Act, 1949.