BRIJESHKUMAR KUVARJIBHAI BHUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing, Mr. R.J. Sharma, learned advocate on record for the respondent Nos.2 and 3, has failed to appear before this Court.

(2.) Heard Mr. Jay M. Thakkar, learned advocate on record for the appellant and Mr. Bhargav Pandya, learned APP appearing for the respondent-State.

(3.) This appeal is filed under Sec. 372 of Cr.P.C., 1973 to challenge the judgment and order dtd. 22/11/2021 passed by Learned Additional Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No.100884 of 2018 whereby the learned Magistrate has acquitted the present respondent Nos.2 and 3-original accused for the offence punishable under Ss. 294(B) , 506(1) and 114 of the Indian Penal Code and Ss. 10 and 33 of Money Lending Act .