STATE OF GUJARAT Vs. RAJESH MULU KOLI MAKWANA

JUDGEMENT

(1.) BY way of this appeal, the appellant -State has challenged the judgment and order dated 29.03.2004 passed by the learned Judicial Magistrate, First Class, Dhoraji in Criminal Case No.709 of 1993, whereby the accused was acquitted of the charge for offence under Sections 457 and 380 of the Indian Penal Code.

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

(3.) THE police recorded the statement of the witnesses and after thorough investigation filed chargesheet in the Court of learned Judicial Magistrate, First Class, Dhoraji.