V.G. Palshikar, J. - (1.) This appeal is directed against the order of acquittal dated 15.3.1983 passed by the Chief Judicial Magistrate. Udaipur in Cr Case No. 195/1980.
(2.) With the assistance of the learned counsel for the accused, I have scrutinised the record and re-appreciated the evidence on record.
(3.) On appreciation of the entire evidence on record, the learned trial Judge came to the conclusion for reasons stated in the impugned order that the accused cannot be held guilty of offence with which they are charged. Consistent with the finding of not guilt, the learned trial Judge proceeded to acquit the accused. This acquittal is impugned in this appeal on the grounds mentioned in the memo of appeal.;