D K SOLANKI Vs. AMBUJA FOODS LTD

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant -Law Officer under Section 378 of the Code of Criminal Procedure, against the Judgment and order 26th December, 1997, rendered in Criminal Case No. 1693 of 1990, by the learned Judicial Magistrate, First Class, Kadi, whereby the learned Magistrate has acquitted the accused from the offences charged against them.

(2.) THE learned JMFC framed the charge Ex.127 against the accused. Thereafter the evidence was led and after hearing the parties the learned Magistrate came to the conclusion that the prosecution has failed to establish its case beyond reasonable doubt and acquitted all the accused from the charges levelled against them.

(3.) BEING aggrieved by and dissatisfied with the said Judgment and order dated 26/12/1997 rendered by the learned JMFC, Kadi, in Criminal Case No. 1693 of 1990, the appellant has preferred this Appeal, in the capacity of the complainant.