STATE OF GUJARAT Vs. PRABHABHAI VIRABHAI PATEL

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 6. 3. 1992 passed by the learned Special Judge, Mehsana, in Special Case No. 1 of 1987 whereby the respondent - accused has been acquitted from the charges leveled against him.

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

(3.) BEING aggrieved by and dissatisfied with the Judgment and Order dated 6. 03. 1992 passed by the learned Special Judge, Mehsana, in Special Case No. 1 of 1987, the appellant State has filed this Appeal.