SUDHRCHANDRA B JOSHI Vs. SHANKUNTLABEN L 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 30.1.1989 passed by learned Judicial Magistrate, First Class (Municipal), Vadodara in Criminal Case No. 10882 of 1983 whereby the accused persons were acquitted of the charges levelled against them.

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

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgment and order passed by the Judicial Magistrate, First Class (Municipal), Vadodara, the appellant has preferred the present appeal.