STATE OF GUJARAT Vs. KANAIYALAL DHANJIBHAI MANDALIA

JUDGEMENT

(1.) AS common question of law and facts arise in the both the applications and as such they can be said to be cross revisions challenging the impugned judgment and order passed by the learned appellate Court, both the Criminal Revision Applications are heard, decided and disposed of by this common judgment and order.

(2.) THE facts leading to the present Criminal Revision Applications in a nutshell are as under;

(3.) IN the facts and circumstances of the case, it is directed that the appeal shall be heard by another learned Additional Sessions Judge, Bhavnagar and not the concerned Judge, who has passed the impugned order. The aforesaid exercise shall be completed by the concerned Court within a period of six months from the date of receipt of the present order. Rule is made absolute to the aforesaid extent in each of the applications.