STATE OF GUJARAT Vs. CHANDUBHAI RAMABHAI VAGHARI

JUDGEMENT

(1.) This appeal is directed against the judgement and order of acquittal dated 2.6.1997 passed by the learned Judicial Magistrate, First Class, Anand in Criminal Appeal No.4326 of 1996 whereby the learned Judge has acquitted the respondents of the offences alleged against them.

(2.) The prosecution case, in short, is to the effect that at the relevant time the respondents were working as Mail Agent and Mail guard respectively. On 16.2.1996 one Account bag (money bag) of the Department was entrusted to them and the allegation is that they have misused and appropriated the amount contained in the said bag. Accordingly a complaint came to be filed against them for the alleged commission of offences punishable under sections 409 and 114 of IPC. The said case was numbered as Criminal case No.4326 of 1996.

(3.) After recording necessary evidence, the learned Magistrate acquitted the respondent of the offences with which he was charged. It is against the aforesaid judgement and order the present appeal has been filed.