(1.) By way of present application, applicant has challenged the impugned judgment and order dated 29.06.2019 passed by the Learned 2nd Additional District Judge, Kalol, Dist- Gandhinagar in Criminal Appeal No.1 of 2018 as well as judgment and order dated 19.03.2018 passed by learned Additional Chief Judicial Magistrate, Kalol, Dist-Gandhinagar in Criminal Case No.73 of 2014.
(2.) Brief facts of the present case are as under:
(3.) Heard learned advocate for the applicant and learned advocate for the respondent No.2 as well as learned APP for the respondent-State.