STATE OF GUJARAT Vs. AMBALAL MAGANLAL DARJI

JUDGEMENT

(1.) 0 The present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 6th February 1988 passed by the learned Additional Sessions Judge, Nadiad in Criminal Appeal No. 22 of 1986 whereby the appeal was allowed and the accused have been acquitted of the charges levelled against them by setting aside the

(2.) 0 It is stated that respondent No. 2 Vasumatiben has expired on 12th October 2002. True copy of the death certificate has been produced on record. Hence the appeal qua respondent No. 2 abates and is accordingly disposed of.

(3.) 0 The prosecution case, in a nutshell, is as under: