PATEL RAYMALBHAI SAVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this Criminal Revision Application, challenge is made to the judgment and order passed by the Additional Sessions Judge, Fast Track Court, Deesa, Camp at Deodar, in Criminal Appeal No. 9 of 2004 dated 18.12.2006.

(2.) HEARD Mr. B.N.Patel, learned counsel for the applicant and Mr.K.L.Pandya, learned Additional Public Prosecutor for the State.

(3.) THE facts of the case, in brief, are as under: