STATE OF RAJASTHAN Vs. RIKHABCHAND

JUDGEMENT

(1.) THIS is an appeal by the State and is directed against the order of the Additional Munsiff Magistrate, Jalore, dated 30th April, 1964 acquitting the respondents Rikhabchand son of Kesarimal and Mst. Tipu, wife of Rikhabchand. The respondents are husband and wife.

(2.) ON a report lodged by the complainant Hastimal, the real brother of the accused-respondent Rikhabchand, the accused respondents were prosecuted of an offence under Section 379, Indian Penal Code in the Court of Additional Munsiff Magistrate, Jalore. The Magistrate did not hold the case proved against the respondents and acquitted the respondents. The State has filed the present appeal.

(3.) THE appeal has been placed before me for the determination of the question of limitation raised in the office report.