GANGADHAR Y RAMEKAR Vs. RUPNARAYANRAM PRATAP 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 15.7.1991 passed by learned Judicial Magistrate, First Class (Municipal Court), Vadodara in Criminal Case No. 1861 of 1987 whereby the respondent -accused person was acquitted of the charges levelled against him.

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

(3.) TO prove the case the prosecution has examined oral as well as documentary evidence just to prove the case of the prosecution. At the end of trial and after hearing arguments on behalf of prosecution and the defence, the Judicial Magistrate, First Class (Municipal Court), Vaddoara acquitted the respondent -accused of the charges leveled against him by judgment and order dated 15.7.1991.