PARSHOTTAM MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two Criminal Revisions challenging the same order of the Addl. Sessions Judge, Ahmedabad (Rural) at Gandhinagar, dated 24-5-1999 can be disposed of by a common order.

(2.) Criminal Revision Application No. 348 of 1999 was filed by the complainant, namely, the first informant, who is father of the prosecutrix. The Second Revision No. 374 of 1999 has been filed by the State of Gujarat challenging the same order.

(3.) Shri M. A. Bukhari, learned A.P.P., for the State has been heard and the impugned order has been examined. He has also brought to my notice the statement of the prosecutrix.