MANSIBHAI MULUBHAI KATHI DARBAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPLICANT has filed this Revision Application challenging the Judgment and order dated 27.1.2000 passed by the learned Judicial Magistrate, First Class, Botad, in Criminal Case No. 692 of 1997, whereby the learned Magistrate has held the applicant ? accused guilty of the offences under Sections 66(A) and 116 of the Bombay Prohibition Act and sentenced him to suffer imprisonment for 3 months and to pay a fine of Rs.1000/- i/d to further undergo imprisonment for one month, which has been confirmed in Appeal, being Criminal Appeal No.4 of 2000, by the learned Additional Sessions Judge, Bhavnagar, vide Judgment and order dated 28.8.2003. Against the said Judgment and order of conviction, the applicant has preferred this Revision Application.

(2.) HEARD learned Advocate Mr. Y.V. Brahmbhatt, appearing for the applicant and learned APP Mr. Jani, appearing on behalf of the respondent ? State.

(3.) I have gone through the Judgments of both the Courts below. I have also considered the arguments advanced by both the learned Advocates and also the papers produced before me. I have also considered the decisions of this Court, relied upon by the learned Advocate for the applicant.