STATE OF GUJARAT Vs. KAMLESH MANHARPRASAD DAVE

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State and learned Advocate for the respondents.

(2.) BY way of this Appeal, the appellant State has felt aggrieved by the judgment and order dated 14.12.1995 of the learned Special Judge, Ahmedabad City in Special Criminal Case No.18/1994 wherein the accused No.1 Kamlesh Manharparasad Dave and accused No.2 Kishorkumar Mahipatray Acharya were acquitted of the charges and the accused No.3 M/s. Y.S. Syntex Project Ltd. was ordered to pay a fine of Rs.5,000/= and in default, the same was ordered to be recovered from the assets of the Company.

(3.) THE facts of the case in brief are as under : -