STATE OF GUJARAT Vs. SHANTILAL JIVABHAI TALATI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellant State of Gujarat has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1978 (hereinafter referred to as 'the Code' for short) challenging the order of acquittal dated 22.2.1999 passed by learned JMFC, Halol in Criminal Case No. 1804 of 1988 acquitting the respondents original accused of the charge committing an offences punishable under Sections 409, 467, 468, 477(A) read with Section 114 of the Indian Penal Code.

(3.) THIS Court (Coram: J.R. Vora, J.) vide order dated 22.11.1999 granted leave and admitted the Appeal.