STATE OF GUJARAT Vs. ASHOK SWEET MART

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19.09.1985 passed by the learned Judicial Magistrate, First Class, Junagadh in Criminal Case No.4263/1984 whereby, the complaint was dismissed and the respondents accused were acquitted of the charges levelled against them.

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

(3.) As the accused denied the charges, the matter proceeded further. The Learned Magistrate has examined the complainant at length and recorded the deposition at Ex.15. The panch Shri Bharatkumar Mohanlal has also been examined and his evidence is recorded at Exh.37 and has also relied upon several documentary evidence.