SHRI 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 3rd 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 :