STATE OF GUJARAT Vs. KACHARJI GHEMARJI THAKORE

JUDGEMENT

(1.) This appeal is directed against the judgement and order dated 19th November 1998 passed by the learned Judicial Magistrate, First Class, Sihori, in Criminal Case No.550 of 1987 whereby the learned Judge has acquitted the respondents of the offences alleged against them i.e. Sections 324, 326, 504 and 114 of IPC.

(2.) The short facts of the prosecution case is to the effect that the respondents-accused on 11.6.1987 went to the place of complainant Mulji Andaji Thakore and abused him and caused cased injury to the complainant. Therefore a compliant came to be filed against the respondents for the alleged commission of offences punishable under sections 326, 324, 504 and 114 of IPC.

(3.) The case was numbered as Criminal Case No.550 of 1987. After recording necessary evidence the learned Magistrate acquitted the respondents of the offences with which they were charged by the aforesaid judgement and order. It is against the said judgement and order the present appeal has been filed at the instance of the State.