STATE OF GUJARAT Vs. KHEMCHAND MADHAVLAL SUTHAR

JUDGEMENT

(1.) In this appeal under Sec. 378 of the Code of Criminal Procedure, 1973 (the Code for short), the appellant State has questioned the legality and validity of the acquittal order recorded by the learned JMFC, Dehgam passed on 31-1-1983 in criminal case No. 141 of 1982.

(2.) This appeal has arisen out of prosecution launched against the accused for the offences punishable under Sections 3 and 7 of the Protection of Civil Rights Act, 1955 (the Act for short).

(3.) Having examined the facts and circumstances and the evidence on record, the trial Magistrate recorded acquittal on 31-1-1983 as he found the accused not guilty.