STATE OF GUJARAT Vs. SOMABHAI RUPSINGBHAI GOHEL (VENDOR)

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 8.5.1998 passed by the learned Judicial Magistrate, First Class, Nadiad in Criminal Case No. 1335 of 1987, whereby the accused have been acquitted from the charges leveled against them.

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

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order passed by the learned trial Court the appellant has preferred the present appeal.