STATE OF GUJARAT Vs. PARESH N DATANI

JUDGEMENT

(1.) HEARD learned APP Shri. M. A. Patel for the appellant State and Shri. H. H. Joshi for M/s. Thakkar Associates for respondents / original accused.

(2.) THE appellant State of Gujarat has preferred this appeal under section 378 of the Code of Criminal Produced 1973 (hereinafter referred to as the code for the sake of brevity) challenging the order of acquittal passed by learned JMFC, Khambhalia, Kalyanpur, in Criminal Case No. 1352 of 1988 on 26/5/1995. This Court (Coram:a. N. Divecha, J) granted leave and admitted the appeal on 9/10/1996.

(3.) BRIEF facts leading to filing of this appeal deserve to be set out as under :