C B THARWANI Vs. BABUBHAI RAVIABHAI PRABHAKAR

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order of acquittal dated 7.6.1990 passed by the learned Additional Chief Judicial Magistrate, Valsad in Criminal Case No. 1 of 1986, whereby the accused has been acquitted from the charges leveled against him.

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

(3.) IT was contended by learned Counsel 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 Counsel has also taken this court through the oral as well as the entire documentary evidence.