NAGINDAS TULSIDAS KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure has been preferred by the petitioner ? original complainant challenging the impugned judgement and order dated 30/10/2001 passed by learned Sessions Judge, Surat in Criminal Appeal No.20 of 2001 acquitting the accused persons from the offences punishable under Sections 341, 506 read with Section 114 of the Indian Penal Code.

(2.) FACTS leading to the present Criminal Revision Application, in nutshell, are as under :

(3.) IN view of the above, there is no substance in the present Criminal Revision Application, which deserves to be dismissed and is accordingly dismissed. Rule is discharged. Ad-interim relief, if any, stands vacated forthwith.