H P BHAVSAR Vs. NARAYAN INDUSTRIES

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 29.1.1997 passed by the learned Metropolitan Magistrate Court No. 2, Ahmedabad, in Criminal Case No. 1150 of 1989, whereby the accused have been acquitted from the charges leveled against them.

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

(3.) PRESENT Appeal has been filed by learned Counsel Mr. S.R. Shah, but he is no more, therefore, notice was issued to the appellant, but the appellant has not engaged any other advocate. Looking to the Appeal of the year 1997, the Court is appointing Mr. I.M. Pandya as learned Counsel for the appellant.