STATE OF GUJARAT Vs. RAMBHAI CHHOTABHAI PATEL

JUDGEMENT

(1.) BY way of this appeal, the appellant -State has challenged the judgment and order dated 10.06.1988 passed by the learned Judicial Magistrate, First Class in Criminal Case No. 354 of 1987, whereby the accused was acquitted of the charge for offence under Sections 379 r/w. Electricity Act of 1910 Section 39. After recording the evidence, the learned Judicial Magistrate First Class, VIIth Court, Narol, Ahmedabad acquitted the accused by order and judgment dated 10.6.1988.

(2.) SHORT facts leading to filing of the present appeal are as under: -

(3.) THE police recorded statement of witnesses and after thorough investigation filed charge -sheet in the Court of learned Judicial Magistrate, First Class, VIIth Court, Narol, Ahmedabad.