GODHRA MUNICIPALITY Vs. RAMESHKUMAR SHANTILAL PATEL

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 15.7.1997 passed by learned Chief Judicial Magistrate, Panchmahals at Godhra in Criminal Case No. 698 of 1994 whereby the respondents -accused were acquitted of the charges levelled against them.

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

(3.) TO prove the case against the accused, the prosecution has examined several witnesses and also produced the documentary evidence before the learned Magistrate. At the end of trial and after hearing arguments on behalf of prosecution and the defence, the learned Chief Judicial Magistrate, Panchmahals at Godhra acquitted the respondents -accused of all the charges leveled against them by judgment and order dated 15.7.1997.