STATE OF GUJARAT Vs. VAGHELA PITAMBERBHAI TABHABHAI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the Appellant State and learned Advocate for the respondent.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order dated 21.06.2003 of the learned Judicial Magistrate First Class, Visnagar in Criminal Case No.1464/1990 whereby the accused was acquitted for the offences punishable under Sections 408, 468 and 471 of the Indian Penal Code.

(3.) THE case of the prosecution in brief is as under : -