SNEHAL MANGALDAS PRIYADARSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is preferred under section 378 of the Code of Criminal Procedure, where challenge is made to the judgement and order of learned 7th Additional Senior Civil Judge & Additional Chief Judicial Magistrate, Vadodara in New Criminal Case No.43138 of 2016, whereby the Court has acquitted respondent No.2.

(2.) Facts in nutshell, which has led to the present appeal, are as follows:-

(3.) Aggrieved appellant is before this Court urging this Court that the trial Court has erroneously and illegally overlooked the material, oral as well as documentary, evidence. It is further urged that the judgment and order is not only perverse, but is illegal and has caused miscarriage of justice. No reason, much less the cogent reason, has been assigned for acquitting the respondent accused. Therefore, it is urged that the impugned judgment and order be quashed and set aside.