NARENDRABHAI KANTILAL JOSHI Vs. ILABEN JITENDRABHAI TILAVAT

JUDGEMENT

(1.) This appeal is filed under Sec. 378 of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dtd. 17/9/2022 passed in Criminal Case No.2729 of 2016 by the learned 7th Additional Chief Judicial Magistrate (Negotiable Instruments Court), Rajkot.

(2.) The case of the complainant is that the complainant has purchased the residential quarter, i.e. block No.1620 from the accused and the consideration amount of Rs.1,70,000.00was paid. Subsequently, the respondent No.2 i.e. the accused had dropped an idea of selling the said quarter and on demanding the money back evasive reply was given.

(3.) Learned trial Court after considering the evidence placed on record and the arguments advanced by the learned advocates for the respective parties acquitted the respondent-accused from the charges, which are impugned before this Court.