STATE OF GUJARAT Vs. AMBALAL KARSHANDASH PRAJAPATI ORS

JUDGEMENT

(1.) PRESENT appeal under Section 378(1)(3) of the Criminal Procedure Code, 1973 has been directed against the judgment and order dated 07.03.2003 passed by the learned Judicial Magistrate First Class, Chanasma in Criminal Case No.496 of 1992 whereby, the learned Judge was pleased to acquit the respondents herein original accused.

(2.) BY order dated 11/04/2005, the present appeal has been admitted.

(3.) HEARD learned APP Ms.C.M.Shah for the appellant State and learned advocate Mr.D.K.Modi for respondent no.3. It appears that notice issued by this Court has been duly served on respondent nos.1 and 2, but none has appeared on behalf of respondent nos.1 and 2 (original accused nos.1 and 2).