STATE OF GUJARAT Vs. RATANSINH RANCHHODBHAI BARIYA

JUDGEMENT

(1.) This revision application under Section 397 of the Code of Criminal Procedure, is preferred challenging the order of the learned Sessions Judge, Panchmahals at Godhra in Criminal Appeal No.19 of 2006.

(2.) It emerges from the record that the complaint was preferred after the complainant visited the premises of opponent accused on 30.5.2000 and having found violation certain provisions of the Minimum Wages Act, Criminal Case No.3256 of 2000 was filed before the learned Judicial Magistrate First Class, which resulted into conviction and fine. The said order was challenged before the Sessions Court, Godhra in Criminal Appeal No. 19 of 2006 under Section 394 of the Code of Criminal Procedure, which had set aside conviction and impugned order is challenged in present revision.

(3.) On having heard the learned APP and learned advocate Ms. Sneha Joshi and on perusal of the material evidence and judgments of both the Courts below, this Court is of the opinion that for the reasons to be followed hereinafter, present revision application requires dismissal.