UNION OF INDIA Vs. PYARELAL TARACHAND

JUDGEMENT

(1.) THIS appeal has been preferred by Union of India, against the judgment and order of acquittal dt, 8th July, 1992, passed by Addl. Chief Judicial Magistrate (Economic Office), Indore, in Criminal Case No. 4/1985, after grant of leave,

(2.) I have carefully heard the learned counsel for the parties at length and perused the record.

(3.) A criminal complaint was filed by the appellant/union of India against the respondents for initiation of their prosecution, on account of their violation of certain provisions of the IT Act, (hereinafter referred to as the "act" ). They were charged and prosecuted for the commission of offence punishable under Sections 276b and 278b of the Act.