(1.) THIS appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 03. 06. 1993 passed by the learned JMFC, Palitana, in Criminal Case No. 179 of 1989, whereby, the accused have been acquitted from the charges leveled against them.
(2.) THE brief facts of the prosecution case are as under:
(3.) IT was contended by learned counsel for the appellant that the judgment and order of the Court below is against the provisions of law; the Court below has not properly considered the evidence led by the prosecution and that looking to the provisions of law itself, it is established that the prosecution has proved the ingredients of the offence against the present respondents. Learned counsel has also taken this Court through the oral as well as the documentary evidence available on record.