STATE OF GUJARAT Vs. DILIPKUMAR GIRDHARLAL KUVERIA

JUDGEMENT

(1.) The present Criminal Appeal is filed by the State of Gujarat under section 378 of Criminal Procedure Code against the impugned judgment and order of acquittal passed by the Learned Chief Judicial Magistrate, Jamnagar on 19.08.1992 in Sessions Case No.1416/1987, whereby the Learned Trial Judge had acquitted the respondent-accused under Section 248(1) from the charges of the offences punishable under Sections 465, 468, 469 and 471 of Indian Penal Code.

(2.) The brief facts of the prosecution case are as under;

(3.) On the basis of complaint, the investigation was embarked upon and on conclusion of the investigation, chargesheet was filed against the respondents-accused before the Learned Magistrate Court.