STATE OF GUJARAT Vs. GOVINDJI MASANGI DABHI

JUDGEMENT

(1.) THE appellant - State of Gujarat by preferring this appeal under section 378 of the Code of Criminal Procedure ('code', for short) has challenged the legality and validity of the judgment rendered by the learned Judicial Magistrate First Class, Kalol ('id. Magistrate', for short)on dated 30. 9. 1997 in Criminal Case no. 2530/1990. The Id. Magistrate by virtue of the impugned judgment acquitted the respondent - accused for the offences punishable under section 463, 464, 466, 468, 469, 471, 474 and section 120-B of the IPC.

(2.) THE prosecution case in nutshell is as under:-

(3.) THE Id. Magistrate after considering the evidence on record and considering the arguments advanced on behalf of both the parties, delivered the impugned judgment and he was pleased to acquit the accused by virtue of the impugned judgment.