PANKAJBHAI N VAIDYA Vs. DEMOSHA CHEMICAL LTD

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant -Assistant Law Officer under Section 378 of the Code of Criminal Procedure, against the Judgment and order 13th January, 1998, rendered in Criminal Case No. 2238 of 1991, by the learned Judicial Magistrate, First Class, Valsad, whereby the learned Magistrate has acquitted all the accused from the offences charged against them.

(2.) BEING aggrieved by and dissatisfied with the said Judgment and order dated 13.1.1998 rendered by the learned JMFC, Kadi, in Criminal Case No. 2238 of 1991, the appellant has preferred this Appeal, in the capacity of the complainant.

(3.) HEARD learned APP Ms. Mita Panchal for the State and learned Senior Advocate Mr. M.B. Gandhi on behalf of the respondents -original accused.