JAYANTIBHAI AMBALAL THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant-original accused No.1 has been convicted vide judgment and order dated 14-10-2008 passed in Criminal Case No.233 of 1998 by the learned 4th Add. Sr. Civil Judge & Judicial Magistrate (First Class), Ahmedabad (Rural) at Mirzapur, whereby the applicant was convicted and sentenced to suffer one year SI and to pay fine of Rs.500/-, in default to suffer further seven days SI for the offence punishable under Sec.324 of IPC and two years SI and to pay fine of Rs.1000/-, in default to suffer further one month SI for the offence punishable under Sec.326 of IPC. However, no separate sentence was awarded for the offence punishable under Sec.325 of IPC.

(2.) The appeal preferred by the applicant against the said judgment and order being Criminal Appeal No.29 of 2008 before the learned Sessions Judge at Ahmedabad (Rural) was dismissed vide judgment and order dated 7th September, 2009.

(3.) Both the aforesaid judgments and orders are under challenge in the present revision under Sec.397 read with Sec.401 of Code of Criminal Procedure, 1973 by the original accused.