ASHWIN H ACHARYA Vs. MULCHAND POPATLAL

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 22.3.1996 passed by the learned Judicial Magistrate, First Class, Rajkot in Criminal Case No. 8 of 1998, whereby the accused have been acquitted from the charges leveled 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 learned trial Court the appellant has preferred the present appeal.