R G BENDBAR Vs. MAHESHKUMAR NAGINDAS SHAH

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 23.4.1991 passed by the learned Judicial Magistrate, Municipal Court, Baroda, in Criminal Case No. 2040 of 1988, whereby the 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 aforesaid judgment and order passed by the learned trial Court the appellant has preferred the present appeal.