VIRSANGBHAI KANJIBHAI CHAUDHARY Vs. STATE OF GUJARAT

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 29.10.1998 passed by the learned 5th JMFC, Mehsana in Criminal Case No. 4687/1993, whereby the accused has been acquitted of the charges under Section 406 and 420 of IPC, leveled against him.

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

(3.) IT was contended by learned Advocate for the appellant that the judgment and order of the trial Court is against the provisions of law; the trial Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned Advocate has also taken this Court through the oral as well as the entire documentary evidence.