STATE OF GUJARAT Vs. PRABHASHANKAR BHIKHALAL

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant - State of Gujarat under Section 378 of the Code of Criminal Procedure, against the Judgment and Order dated 13.8.1998, rendered in Summary Case No. 2340 of 1998, by the learned Chief Judicial Magistrate, Bhavnagar, whereby he acquitted all the accused from the offences charged against them.

(2.) IT is the case of the prosecution that against the respondents -accused raid was carried out by the Investigating Agency and found that the respondents -accused were playing the gambling and, therefore, they were caught red -handed at the place of offence. After drawing the panchnama and recording the statement of panchas a complaint was registered against the present respondents under the provision of Section 4 and 5 of the Gambling Act. The said case was registered as Summary Case No.2340 of 1998.

(3.) BEING aggrieved by and dissatisfied with the said Judgment and order dated 13/8/1998 rendered by the learned Chief Judicial Magistrate, Bhavnagar, in Summary Case No. 2340 of 1998, the appellant -State of Gujarat has preferred this Appeal.