NAVINCHANDRA DHARMASHIBHAI DOSHI Vs. NATVARLAL AND COMPANY

JUDGEMENT

(1.) The original accused No.2 of Criminal Case No.1106/97 which is still pending on the file of the learned Metropolitan Magistrate, Court No.16, Ahmedabad (for short `the learned Magistrate') has by filing this Criminal Revision Application under Sec.397 of the Criminal Procedure Code, 1973, challenged correctness, legality and propriety of judgment Exh.14 dated 15th September, 1999, rendered by the learned Additional Sessions Judge, Court No.13, City Civil Court, Ahmedabad (for short `the learned Judge of the Revisional Court') in Criminal Revision Application No.148/99.

(2.) Here in this Criminal Revision Application, the Revision-Petitioner is an original accused No.2 while revision opponents No.1 and 2 are complainant and accused No.1 respectively. For the sake of convenience, parties will be referred to hereinafter as `complainant' and `accused No.1 and 2' respectively at appropriate places.

(3.) The facts leading to this Criminal Revision Application in a nutshell are as follows: