GANGADHAR Y RAMEKAR Vs. KANTILAL N GANDHI

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 30.1.1990 passed by learned Judicial Magistrate, First Class (Muni.), Vadodara in Criminal Case No. 5839 of 1983 whereby the respondents -accused were acquitted of the charges levelled against them.

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

(3.) TO prove the case against the accused, the prosecution has examined several witnesses and also produced the documentary evidence before the learned Magistrate. At the end of trial and after hearing arguments on behalf of prosecution and the defence, the learned Judicial Magistrate, First Class (Muni.), Vadodara acquitted the respondents -accused of all the charges levelled against them by judgment and order dated 30.1.1990.