STATE OF GUJARAT Vs. VIJAYKUMAR SHANTILAL SHAH

JUDGEMENT

(1.) MS. Rami, learned advocate appearing for the respondents states that the respondents nos. 2 and 3 have expired. In that view of the matter, this appeal qua respondents nos. 2 and 3 stands abated. Appeal stands dismissed qua respondent nos. 2 and 3 as abated. Matter is taken up for hearing qua respondent nos. 1, 4 and 5.

(2.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 15. 12. 1989 passed by the Additional Sessions Judge, Ahmedabad City in Sessions Case No. 332 of 1998, whereby the present respondents - accused have been acquitted of the charges leveled against them.

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