STATE OF GUJARAT Vs. JITENDRAKUMAR KASHIRAM PATEL

JUDGEMENT

(1.) THE present Criminal appeal under section 378 of the Code of the Criminal Procedure, 1973 is at the instance of State directed against the judgment and order of acquittal dated 19. 12. 1990 passed by the learned Chief Judicial Magistrate, Mehsana in Criminal Case No. 1214 of 1990 whereby the accused have been acquitted from the offence leveled against them.

(2.) THE brief facts of the prosecution case are as under:

(3.) NECESSARY investigation was carried out and the statements of several witnesses were recorded. During the course of investigation, respondent was arrested and ultimately, chargesheet was filed against them.