CHAMPALAL KAPOORCHAND JAIN Vs. NAVYUG CLOTH STORES

JUDGEMENT

(1.) This appeal is filed under Section 378 (4) of the Code of Criminal Procedure impugning an order of acquittal passed on 3 rd June 2000 by the Metropolitan Magistrate, 20th Court, Mazgaon, Mumbai. The impugned order reads as under :

(2.) With the assistance of the APP ­ Ms. Malhotra, I have perused the appeal papers.

(3.) Section 256 of the Code of Criminal Procedure reads as under : 256. Non- appearance or death of complainant.