STATE OF GUJARAT Vs. PATEL RAMANBHAI AMBALAL

JUDGEMENT

(1.) THE above appeal No. 50 of 1998, at the instance of State, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 24. 2. 1998 passed by the learned J. M. F. C. Kadi in Criminal Case No. 330 of 1998 whereby the accused has been acquitted of the charges leveled against him. Criminal Appeal No. 614 of 1998 is also filed against the very same judgment by the original complainant.

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

(3.) AT the end of trial, after recording the statement of the accused under section 313 of Cr. P. C. , and hearing arguments on behalf of prosecution and defence, the learned J. M. F. C. acquitted the respondent of all the charges leveled against him by judgment and order dated 24. 2. 1998.