HIRABHAI JHAVERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment dated September 14, 2006, rendered by the learned Single Judge of Gujarat High Court in Criminal Appeal No. 517 of 1994 by which the conviction of the appellant recorded under Section 324 I.P.C. and imposition of sentence of S.I. for six months and fine of Rs. 250/- in default simple imprisonment of 15 days vide judgment dated April 30, 1994 passed by the learned Addl. Sessions Judge, Bhavnagar in Sessions Case No. 131 of 1987 is confirmed. The appeal is also directed against judgment dated November 9, 2006 rendered by the learned Single Judge of High Court of Gujarat in Criminal Miscellaneous Application No. 12531 of 2006 by seeking permission of the Court to compound offence punishable under Section 324 IPC is rejected.

(3.) We have heard learned Counsel for the appellant.